KAMALAPADAM Vs. CHINNAKANNU

JUDGEMENT

(1.) This appeal is directed against the judgment and decree of the learned Subordinate Judge, Sivagangai, dated 28.08.1995, made in O.S. No.65 of 1987.

(2.) The suit in O.S. No.65 of 1987 has been filed by the plaintiffs as heirs of one Muthiah against their paternal uncle and his descendants.

(3.) The suit was filed by the appellants for partition and separate possession of their ? share in the suit A schedule properties and 1/9 share in Suit B schedule properties and for consequential reliefs. Though the suit was decreed in respect of all items in B schedule properties and items 1 to 6, 8, 9 and 12 in respect of Suit A schedule property, the suit was dismissed in respect of items 7, 10 and 11 of suit A schedule properties.