LAWS(MAD)-2012-4-298

SARASWATHY AND ORS Vs. THULASIRAMAN AND ORS

Decided On April 17, 2012
Saraswathy And Ors Appellant
V/S
Thulasiraman And Ors Respondents

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by the 1st appellate court in A.S.No.31 of 1997 dated 08.08.2000 in confirming the judgment and preliminary decree for partition and separate possession passed by the trial court in O.S.No.353 of 1992 dated 04.09.1996.

(2.) The appellants were the defendants 1 to 4 and the respondents 1 to 9 were the plaintiffs 2, 3, 5 to 11 and the 10th respondent was the 5th defendant before the trial Court. The respondents 11 to 14 are the legal representatives of the deceased 4th plaintiff. The respondents 10 and 11 were the legal representatives of the deceased 1st plaintiff.

(3.) The case of the plaintiffs as pleaded in the plaint filed before the trial court would be as follows:-