DEVAKI Vs. LINGAMMA

JUDGEMENT

(1.) HEARD the arguments of the learned Counsel for the appellants as well as the learned Counsel for the respondent and carefully perused the entire case papers including the impugned judgment and decree made by the Trial Court, with their assistance.

(2.) THE appellants herein were the defendants 1 and 2 respectively before the Trial Court and the respondent herein, was the plaintiff. On being aggrieved by the judgment and decree dated 25-8-1997 of the Trial court, the appellants-defendants have preferred this appeal.

(3.) THE respondent-plaintiff filed the suit before the Trial Court against the appellants for partition of plaint 'a' schedule property into 3 equal shares by metes and bounds and with reference to convenience of enjoyment and allot and deliver 2/3rd share to the plaintiff.