RANGAMMAL @ VEERATHAL Vs. SUBBAE GOUNDER

JUDGEMENT

(1.) This Appeal Suit (First Appeal) had been filed by the appellants/plaintiffs against the respondents/defendants challenging the judgment and decree dtd. 14/10/2009 passed in O.S.No.131 of 2007 on the file of the Additional District Court- cum-Fast Track Court No.1, Coimbatore.

(2.) The said suit in O.S.No.131 of 2007 was filed by the appellants 1 to 3/plaintiffs for passing a preliminary decree of partition of the suit properties into five equal shares with reference to good and bad soil by appointing a Commissioner and allot three such shares together to the plaintiffs.

(3.) The trial Court, by judgment and decree dtd. 14/10/2009 in O.S.No.131 of 2007, dismissed the suit, against which, the present First Appeal (Appeal Suit) is filed by the plaintiffs.