MARAPPA GOUNDER AND ORS. Vs. CHINNA AMMANI AMMAL

JUDGEMENT

(1.) The un-successful plaintiffs have filed this second appeal as against the concurrent findings of the lower Court.

(2.) The sum and substance of the plaint averment is as follows: The second plaintiff is the son of the first plaintiff and the fourth plaintiff is the son of the third plaintiff. The plaintiffs formed themselves as un-divided Hindu joint family. The plaintiffs are pangalis among themselves and they are the absolute owners of the schedule property which they have inherited as ancestral properties. They have been possessing and enjoying the schedule properties separately having been divided in status even during the period of their ancestors. They had been possessing and enjoying separate lands with an understanding that those portions belong separately and absolutely to the respective families.

(3.) The plaintiffs 1 and 2 are the absolute owners of the lands in their possession and enjoyment described in the 'A' schedule. The said properties were re-surveyed before twenty five years and given separate survey fields with separate sub divisions. The plaintiffs 3 and 4 are the absolute owners of the land described in the 'B' schedule. The fifth plaintiff is the absolute owner of the land described in 'C' schedule. All those lands were situated in Nasianur Village, Erode Taluk.