MARAGATHAM Vs. KARUPPAKKAL

JUDGEMENT

(1.) The appeal suit on hand is directed against the judgment and decree dated 30.03.2016 passed by the learned III Additional District and Sessions Judge, Coimbatore in O.S.No.593 of 2010.

(2.) The appellants in the appeal suit are the plaintiffs in the suit and the respondents in the appeal suit are the defendants in the suit.

(3.) The suit was instituted by the appellants/plaintiffs seeking declaration that the Partition Deed dated 28.05.1983 is null and void and the same is not binding on the plaintiffs besides for partition of suit property and allotment of two shares to the plaintiffs and permanent injunction against the defendants 2 to 9 from alienating and encumbering the suit property.