A THOTTAN Vs. M ALAGAMMAL

JUDGEMENT

(1.) The defendants in the suit in O.S.No.190 of 2009 on the file of the District Munsif Court, Periyakulam, are the appellants in the above second appeal.

(2.) The respondents in this appeal, as plaintiffs filed the suit in O.S.No.190 of 2009 before the District Munsif Court, Periakulam for partition of , share in favour of plaintiffs 1 and 7 each and another , share in favour of plaintiffs 2 to 6 and for other consequential reliefs.

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