SADASIVAM Vs. SANKAR

JUDGEMENT

(1.) This appeal has been filed as against the judgment and decree dated 07.03.2016 in O.S. No. 28 of 2013 passed by the learned Principal District Judge, Cuddalore, dismissing the suit filed by the appellants/plaintiffs for partition of the suit properties and for separate possession and also for delivery of possession.

(2.) The appellants herein are the plaintiffs and the respondents herein are the defendants before the Trial Court. For easy reference, hereinafter the parties will be referred to as per their rankings in the suit.

(3.) The brief facts of the case of the plaintiffs are as follows :-