PERIATHAL Vs. GOMATHI

JUDGEMENT

(1.) The petitioners are the defendants.

(2.) The suit has been laid by the first respondent/plaintiff for partition and separate possession and permanent injunction.

(3.) The petitioners/defendants are contesting the suit laid by the first respondent/plaintiff, inter alia, claiming right under the Will dated 20.11.2000 executed by Kumarasamy Gounder.