SARASWATHI Vs. B.N. RAMACHANDRAN

JUDGEMENT

(1.) THIS civil suit has been filed to (a) pass a preliminary decree for partition of 5/9th share of the Plaintiff in the suit property, (b) appoint a Commissioner with a direction to divide the suit property by metes and bounds considering the convenience of enjoyment of property by the parties, (c) pass a final decree in terms of Commissioner's report, (d) direct the Defendants 1 and 3 to pay mesne profits lawfully due to the Plaintiffs from the date of the plaint and (e) grant costs.

(2.) THE plaint averments are as follows: -

(3.) IN the Reply Statement filed by the plaintiffs, it is averred as follows: -