D V JAGANATHAN Vs. P R SRINIVASAN

JUDGEMENT

(1.) THIS Second Appeal is directed against the judgment of the learned II Additional City Civil Judge, Madras, in A.S.No. 286 of 1992 confirming the judgment of the learned 12th Assistant Judge, City Civil Court, Madras, in O.S.No. 6458 of 1986. The plaintiffs in the suit are the appellants in the above Second Appeal.

(2.) THE plaintiffs prayed for partition of the suit properties by metes and bounds into five equal shares and to allot one such share to the plaintiffs, for past mesne profits from January, 1986 to June, 1986 at the rate of Rs. 150 per mensem and for future mesne profits at the same rate.

(3.) MR.R. Krishnamurthy, learned Senior Counsel, for the appellants contends as follows: