GNANAVEL Vs. A. MANI

JUDGEMENT

(1.) The appellants are the plaintiffs in O.S.No.310 of 2005 on the file of the Additional District Munsif, Tiruvannamalai and the respondents in A.S.No.41 of 2007 on the file of the Additional Subordinate Judge, Tiruvannamalai.

(2.) The parties are referred to as per their ranking in the original suit and at appropriate places, their ranks in the present appeal would also be indicated, if necessary.

(3.) The appellants/plaintiffs filed the said suit for partition of the suit property into 4 equal shares and to allot three such shares to them and also for ascertaining mesne profits. The suit property as described in the plaint is a land in S.No.84/4c of Vengikkal Village, Tiruvannamalai District measuring 0.80 acres and irrigation right in the well in S.No.84/4 of Vengikkal Vilage.