N KARUPPUSAMY Vs. K N DEVANATHAN

JUDGEMENT

(1.) Aggrieved over the dismissal of the suit for partition, the present appeal has been filed by the plaintiffs.

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

(3.) The plaintiffs filed a suit in O.S.No.12 of 2008, before the learned Principal District Judge, Erode to divide the suit properties into 2 equal shares and allot one such share to the plaintiffs.