S PARVATHAM Vs. MINOR YUVARAJ

JUDGEMENT

(1.) The unsuccessful appellants in A.S.No.28 of 2001 on the file of the II Additional District Judge, Erode have filed the present appeal. They are the plaintiffs in O.S.No.266 of 1993 on the file of the II Additional Sub Judge, Erode. They filed a suit for partition of the A and B schedule properties into 8 equal shares and to allot 4 such shares in A schedule property and 2 shares in B schedule properties to them (plaintiffs). The suit was decreed as prayed for by the plaintiffs on 31.10.2000 by the II Additional Sub Judge, Erode, as against which, A.S.No.28 of 2011 was filed before the II Additional District Judge, Erode by the 2nd and 4th defendants. The 2nd Additional District Judge, Erode, reversed the findings of the II Additional Sub Judge, Erode and the suit in O.S.No.266 of 1993 was dismissed.

(2.) The plaintiffs in O.S.No.266 of 1993 on the file of the II Additional Sub Judge, Erode are now before this court as appellants.

(3.) For the sake of convenience, the parties are called as per their ranking in the original suit in O.S.No.266 of 1993