- (1.) These appeals arise out of two suits for partition of Hindu coparcenary properties.
(2.) The principal parties to the suits are P. S. Narayana lyer and his four sons. The eldest son, Easwara lyer, instituted Suit 367 of 1950, and the third son, Ramachandra lyer, was the plaintiff in Suit 474 of 1950. The suits relate to the same properties.
(3.) There was a joint Hindu family consisting of Narayana Pattar, his three sons, Appu Pattar, Samu Pattar, Venkatarama Pal tar and their families. The geneological table is set out below :;