MARAPPA GOUNDER Vs. PALANIAMMAL

JUDGEMENT

(1.) DEFENDANTS 4, 5 and 6 in O.S.No.996 of 1985 on the file of the District Munsif, Karur are the appellants before this Court.

(2.) THE parties herein will be referred to according to their rank in the suit.

(3.) ALTERNATIVELY, it is claimed for a decree for partition of "B" schedule properties into 3 equal shares and 1/3 share be allotted to her. She also prayed for mesne profits and costs. The material averments in the plaint may be summarised as follows.