MANI Vs. CHELLAMMAL

JUDGEMENT

(1.) The defendants, who are the appellants in the second appeal, have lost their case before the Trial Court. As against the preliminary decree passed by the Trial Court, the defendants preferred an appeal before the First Appellate Court and the First Appellate Court confirmed the decree passed by the Trial Court. Now, the defendants are before this Court as against the concurrent findings of the Courts below.

(2.) The plaintiffs who are the respondents in the second appeal had filed a suit for partition against the defendants and succeeded the suit before the Trial Court and the First Appellate Court.

(3.) The sum and substance of the plaint averments are as follows: