LALITHA Vs. KAMALAM

JUDGEMENT

(1.) The unsuccessful plaintiffs, who lost the case before the lower courts have filed this second appeal.

(2.) The appellants/plaintiffs had filed the suit seeking partition. The first defendant is the mother and others are brothers, sisters and tenants. After elaborate discussion and on perusal of the available materials on record, the courts below dismissed the suit, against which, the present Second Appeal is filed.

(3.) The averments contained in the plaint, in brief, are as follows: