SHANTHI AND OTHERS Vs. KAMALATHAMMAL AND OTHERS

JUDGEMENT

(1.) The unsuccessful plaintiffs are the appellants herein.

(2.) For the sake of convenience, the parties are referred to as per the ranking before the Trial Court.

(3.) The plaintiffs filed the suit, in O.S.No.185 of 1994, before the learned Principal Subordinate Judge, Kumbakonam, for partition and separate possession of their 3/12 share in the joint family properties described in Schedule-C, D, E and F and also their ? share in the properties described in Schedule-A and B and for final decree in their favour for the actual partition and separate possession of the suit properties after appointing a Commissioner for division of the properties an in case the properties are not divisible directing the defendants 1, 3, 6 to 8 to deliver the value of the movables.