(1.) THE defendants 1 to 3 in the suit are the appellants. THE plaintiff in the original suit is the respondent herein. THE suit was filed by the respondent herein for partition of the suit properties claiming that the plaintiff was entitled to 1/4th share in the suit properties and seeking partition of her share from the rest of the shares belonging to the appellants/defendants. THE Trial Court, after trial decreed the suit and granted a preliminary decree for partition as prayed for in the plaint. Hence, the defendants have preferred the present appeal suit on various grounds set out in the memorandum of appeal.
(2.) THE admitted facts leading to the filing of the present appeal can be summarized as follows:
(3.) THE submissions made by Mr. A. Thiagarajan, learned counsel for the appellants and Mr. M. Venkatachalam, learned Senior counsel representing Mr. M. Sriram, learned counsel on record for the respondent were heard. THE entire records were also perused.