BALAKRISHNA UDAYAR Vs. CHELLAMMAL

JUDGEMENT

(1.) DEFENDANTS 2 to 4 (Appellants 1 to 3) and one Periasami Udayar are the appellants. Suit O.S. 1552 of 1978, on the file of District Munsif's Court, Ariyalur, was for partition and possession, and also for mesne profits.

(2.) CHELLAMUTHU Udayar and Ramasami Udayar were brothers. Both of them are no more. Plaintiff is the daughter of CHELLAMUTHU Udayar, and 11th defendant is his widow. Ramasami Udayar's widow is the 10th defendant.

(3.) THE decision of the lower appellate Court is assailed in this Second Appeal on the following substantial question of law: " "Whether it is open to the plaintiff to challenge the validity of an alienation made by another coparcener in a suit for partial partition."