S PONNAMMAL Vs. S SUGANTHI

JUDGEMENT

(1.) THIS appeal has been arising out of the Judgment and decree dated 30.08.2006 made in O.S.No.589 of 2004, on the file of the Additional District Cum Fast Track Court-I, Chengalpet.

(2.) THE averments made in the plaint are as follows:

(3.) THE trial Court, after considering the averments both in the plaint and the written statement and arguments of both the counsel, has framed two issues and one additional issue and considering the oral evidence of P.W.1 and D.Ws.1 and 2 and Exs.A1 to A6 and B1 to B6, granted preliminary decree of partition of 1/5th share in respect of 'A' schedule property and 27/40 share in respect of 'B' schedule property. Against which, the present appeal has been preferred by the defendants 1 to 4.