KAMALA Vs. PARVATHI (DIED)

JUDGEMENT

(1.) This appeal has been filed by the plaintiffs in O.S.No.26 of 2008 on the file of the Sub-Court, Bhavani. The suit was filed for partition and separate possession and allotment of 95 cents and 54= sq.,ft., in the Suit Schedule properties.

(2.) The Suit was dismissed by judgment and decree dated 26.10.2015. The appellants filed appeal before the Fourth Additional District Court, Bhavani in A.S.No.4 of 2016, which was dismissed by judgment and decree dated 05.10.2017. Challenging the correctness of the judgments and decrees of the Courts below, the present appeal has been filed by the plaintiffs raising the following substantial questions of law:-

(3.) Heard Mr.N.Manokaran, learned counsel appearing for the Appellants.