The appeal arises from a suit for partition filed by the respondents plaintiffs seeking separate possession of their undivided share in ancestral properties Schedules A B and C The primary ... dispute in the Supreme Court centers around the properties listed in Schedule C claimed to be kattalai properties religious endowments and therefore not subject to partition The contesting defendants appellants argued that these properties were gifted to Madurai Devasthanam Tirupparankundram Andavar Subramaniaswamy via a gift deed in and were managed by a designated line of trustees according to the terms of the gift and subsequent wills