PALSAMY NATTANMAI Vs. VADAMALAI AYEE DIED

JUDGEMENT

(1.) THE plaintiffs in O.S. No. 1388 of 1980 on the file of the District Munsif Court, Dindigul, are the appellants. THE suit was filed by the plaintiffs for partition of plaintiffs' 17/18 shares in the suit properties. THE plaintiffs' case is as follows:-

(2.) THE third defendant remained absent and was set ex parte .

(3.) AN additional written statement was filed by defendants 1 and 2 containing the following averments:-