RANI Vs. PUSHPAVENI

JUDGEMENT

(1.) THIS appeal is preferred against the judgment and decree passed in O.S.No.132 of 1986 by the Subordinate Judge, Villupuram on 2.12.1987.

(2.) THE plaintiffs are the appellants.

(3.) THE trial court, on a consideration of the matter, came to the conclusion that Item No.30 is not liable for partition and the plaintiffs are not entitled to any share in that property and at the same time plaintiffs are entitled to a preliminary decree for partition and separate possession of their 2/15 share in items 1 to 29 and granted a decree accordingly. Aggrieved by the rejection of plaintiffs claim with regard to Item No.30 of the suit properties, the plaintiffs have preferred the present appeal. In this judgment, for the sake of convenience, the parties are described as arrayed in the suit.