MAYAVAN, PERUMAL, JAYAPAL AND MEENAKUMARI Vs. RADHAKRISHNAN

JUDGEMENT

(1.) This appeal is focussed at the instance of the defendants as against the judgment and decree dated 31.10.2000 passed by the learned Subordinate Judge, Panruti, in the suit in O.S. No. 67 of 1996, which was filed by the plaintiffs as against the defendants for partition and for other consequential reliefs.

(2.) For convenience sake, the parties are referred to here under according to their litigative status before the trial Court.

(3.) Broadly but briefly, narratively but precisely, the case of the plaintiffs as stood exposited from the averments in the plaint could be recounted thus: