C.CHITRALEKHA Vs. RANGANAYAKI

JUDGEMENT

(1.) Aggrieved by the judgment and decree dated 28.03.2013 passed by the learned I Additional District Judge, in the suit filed by the 1st respondent herein/plaintiff for partition in O.S. No.428 of 2010, the present appeal has been filed by the appellants/defendants 2 to 4.

(2.) The appellants herein are the defendants 2 to 4, the 1st respondent herein is the plaintiff and the respondents 2 & 3 herein are the defendants 1 & 5 respectively in the suit.

(3.) For the sake of convenience, the parties will be referred to as per ranking in the suit.