KUMARASAMY Vs. CHINNAMMAL

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment and decree dated 28. 11. 1995 made in O. S. No. 525 of 1991 on the file of the First Additional Subordinate Judge, Erode.

(2.) THE appellants herein are the defendants 2 to 3 before the trial Court. The suit was filed by the respondents 1 and 2 herein seeking for partition and separate possession of 'a' and 'b' schedule properties, mesne profits and for other consequential reliefs.

(3.) IT is seen that in support of the claim of the respondents/plaintiffs, the second respondent was examined as P. W. 1 apart from Chennimalai Gounder examined as P. W. 2 and Exs. P1 to P7 were marked. The first appellant/d2 was examined as D. W. 1 apart from examining one Udayakumar as D. W. 2 and Exs. B1 to B8 were marked on the side of the defendants.