P MUTHUKUMARARAJA Vs. SELLAPPA UDAYAR (DIED)

JUDGEMENT

(1.) Second Appeal is filed against the judgment and decree dated 27.01.2015 made in A.S.No.9 of 2013 on the file of the II Additional District Court, Salem, confirming the judgment and decree dated 22.06.2012 made in O.S.No.676 of 2003 on the file of the I Additional Sub Court, Salem.

(2.) The appellants are the plaintiffs and respondents are defendants in O.S.No.676 of 2003 on the file of the I Additional Sub Court, Salem. The appellants filed the said suit against the respondents for partition, allotment of 84/768 shares each, declaration of sale deeds and settlement deeds as null and void and for recovery of possession.

(3.) For the sake of convenience, the parties are referred to as per their ranks in the suit.