- (1.) The appeal is filed by the seventh and eighth defendants against the decree in a suit for partition in O.S.No.161 of 2007 on the file of the District Munsif, Sivagangai, filed by the plaintiff for (a). claiming division of 1/7th share in the suit property (b). declaring the sale deed dated 20/7/2000 executed by the sixth defendant in favour of the seventh defendant as void and not binding on the plaintiff (c). for a mandatory injunction directing the seventh and eighth defendants to demolish the house constructed in the suit properties (d). deliver vacant possession of the suit properties and (e). for permanent injunction restraining the seventh and eighth defendants from in any manner alienating and encumbering any part of the suit property.
(2.) By consent of both the counsels, date had been fixed earlier for final hearing and accordingly, it is taken up for hearing today.
(3.) For the sake of convenience, the parties will be referred to their status in the suit.;