K.THANGAM Vs. SUBBURAJ

JUDGEMENT

(1.) Aggrieved over the judgment and decree passed in A.S.No.42 of 2008, on the file of the Principal District Court, Tirunelveli, confirming the judgment and decree passed in O.S.No.44 of 2005, on the file of the Additional Subordinate Court, Tenkasi, the plaintiffs have filed the above Second Appeal.

(2.) The plaintiffs filed the suit in O.S.No.44 of 2005 for partition, separate possession and for mesne profits.

(3.) The brief case of the plaintiffs is as follows: