CHINNATHAI @THAIYAMMAL Vs. SAROJA

JUDGEMENT

(1.) By consent, this second appeal is taken up for final disposal.

(2.) The unsuccessful defendants 1, 5 and 6, who lost before the Courts below, are the appellants herein.

(3.) The 1st respondent / plaintiff filed a suit in O.S.No.343 of 2012 on the file of Principal Subordinate Judge, Salem against the appellants as well as the rest of the respondents/defendants praying for preliminary decree for partition and separate allotment of 1/6th share in the suit A, B and C schedule properties. The suit, after contest, came to be decreed partly allotting 1/6th share in favour the 1st respondent in respect of A & B Schedule properties and in respect of C Schedule property is concerned, it was dismissed.