VEERAPPAN Vs. CAUVERY

JUDGEMENT

(1.) The appellants herein are the plaintiffs and respondents herein are the defendants in O.S.No.95 of 2004 on the file of learned Principal District Judge, Pudukottai.

(2.) The Appeal Suit has been filed by the plaintiffs against the Judgment and Decree dated 08.03.2007 made in O.S.No.95 of 2004 on the file of the learned Principal District Judge, Pudukottai, whereby, the learned Principal District Judge dismissed the suit filed for partition.

(3.) The averments made in the plaint, in brief, are as follows: