PANCHAVARNAM AND OTHERS Vs. MUTHURULAYEE AND OTHERS

JUDGEMENT

(1.) This appeal has been preferred by defendants 4, 6 and 8 to 11 in the suit in O.S.No506 of 2006 on the file of II Additional Sub Court, Madurai (Camp at Thirumangalam). The appellants are none else than the legal representatives of the first defendant, who contested the suit in O.S.No.506 of 2006 on the file of the II Additional Sub-Court, Madurai, camp at Thirumangalam.

(2.) The respondents 3 to 5, herein, as plaintiffs filed the suit in O.S.No.506 of 2006 for partition and separate possession of 1/4 share each to the plaintiffs and for permanent injunction restraining the defendants from alienating the plaintiffs' share in the suit property. The suit property is an extent of 05 Hectares in S.No.103/2 in Chinna Ulagani Village, Tirumangalam Taluk, Madurai District.

(3.) The case of the plaintiffs is as follows: