CHANDRAMMAL Vs. SSANKAR

JUDGEMENT

(1.) THIS appeal has arisen from the judgment of the learned Single Judge in C.S.No.616 of 1987 whereby a suit filed for partition by the appellants/plaintiffs was dismissed.

(2.) THE plaintiffs sought the said relief with the following allegations:

(3.) THE only point which would arise for determination in this appeal, is whether the plaintiffs are entitled for a partition of the suit mentioned properties along with the vacant possession as claimed by them.