MANICKAM Vs. PONNAPPA GOUNDER

JUDGEMENT

(1.) The unsuccessful plaintiffs in O.S.510/1996 before the District Munsif, Sathiyamangalam and in A.S.No.14/1999 before the Sub-Judge, Gobichettipalayam in A.S.No.14/1999 have filed this present appeal.

(2.) For the sake of convenience, the parties are called as per their ranking in the trial Court.

(3.) The plaintiffs had filed a suit for partition in O.S.No.510/1996 before District Munsif Court, Sathiyamangalam to divide the suit properties into two equal shares and to allot one such share to the plaintiffs and also to direct the second defendant to pay a sum of Rs. 200/- towards maintenance to the first plaintiff till her death and to pay arrears of maintenance of Rs. 7,200/- to the second plaintiff. They have further prayed for payment of past and future mesne profits in the suit property and also for a permanent injunction restraining the first defendant not to bring the suit property in Court auction sale.