SHEIK DAWOOD AND SAHUL HAMEED Vs. RENGAN AMABALAM

JUDGEMENT

(1.) Challenge in this appeal is the judgments and decrees passed in Original Suit No. 73 of 1987 and in Appeal Suit No. 29 of 1989 by the Sub-Court as well the District Court, Pudukottai, respectively.

(2.) The first respondent herein as plaintiff has instituted the Original Suit No. 73 of 1987 on the file of the Sub-Court, Pudukottai for the reliefs of partition and separate possession, wherein the present appellants have been shown as the defendants 3 and 4.

(3.) The epitome of the averments made in the amended plaint may be stated like thus: