SIVARAJ @ NANJUNDIAH Vs. NAGARATHINAMMA

JUDGEMENT

(1.) The unsuccessful plaintiffs in a suit for partition are the appellants.

(2.) The plaintiffs filed a suit in O.S.No.112 of 2004 on the file of the District Munsif-cum-Judicial Magistrate Court, Denkanikottai, to pass a preliminary decree directing the defendants to divide the suit property and to allot 9/48th share to them and to allot separate possession.

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