N.M.KARUNANIDHI Vs. T.SUBRAMANIAN

JUDGEMENT

(1.) The plaintiffs are the appellants herein.

(2.) For the sake of convenience, the parties are referred to as per ranking before the Trial Court.

(3.) The plaintiffs have filed the suit for partition and recovery of possession on the ground that the suit property is a Natham property and the same belonged to one Veerammal, wife of Veerasami, the paternal aunt of the first plaintiff and Krishnamoorthy-father of the first defendant. An extent of 18 cents is recorded to be belonging to and in the enjoyment of the said Veerammal in Government records. The said Veerammal was in enjoyment of the said 18 cents as her absolute property till her death.