A.MICHAEL Vs. THENMOZHI

JUDGEMENT

(1.) This Appeal has been directed against the fair and decretal order passed by the learned single Judge of this Court in the Original Side in A.No.4947 of 2018 in C.S.No.587 of 2016 by order, dated 25.02.2019.

(2.) The respondents 1 to 4 herein filed the suit C.S.No.587 of 2016 against the appellant who was the first defendant in the suit as well as respondents 5 to 11 who are the defendants 5 to 11 in the suit for partition of various properties which have been shown in the schedule of the plaint from Schedule A to Schedule L.

(3.) Among the said schedule of properties of the plaint, schedule H property is the subject matter herein, therefore for easy understanding, schedule H of the plaint is quoted hereunder :