P. BALAKRISHNAN Vs. P. BASKARAN

JUDGEMENT

(1.) The present Appeal Suit has been filed against the judgment and final decree passed in I.A.No.601 of 2008 in O.S.No.218 of 2004, dated 01.11.2019, on the file of the VI Additional District and Sessions Court, Madurai.

(2.) Heard the submissions made on either side and perused the materials available on record.

(3.) The appellant and the first and second respondents are brothers. The first respondent filed a suit in O.S.No.218 of 2004 for partition. The appellant as well as the second respondent have contested the case by filing written statement. The Trial Court passed the preliminary decree on 22.04.2008. The present appellant has preferred an appeal against the preliminary decree in A.S.(MD)No.96 of 2009. The first appeal was dismissed on 29.01.2019, against which, a Special Leave Petition was filed before the Hon'ble Supreme Court in S.L.P.(Civil) No.6862 of 2019 and the same was dismissed on 15.03.2019.