VIJAYALAKSHMI Vs. PUSHPARANI

JUDGEMENT

(1.) THIS Second appeal is focussed by the original defendants 1 and 2 animadverting upon the judgment and decree dated 17.04.2008 passed in A.S.No.488 of 2007 by the VI Additional District Judge, Chennai, confirming the judgment and decree of the XI Asst. Judge, City Civil Court, Chennai in O.S.No.2978 of 1999. The parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(2.) NARRATIVELY but precisely, broadly but briefly, the relevant facts absolutely necessary and germane for the disposal of this Second Appeal would run thus:

(3.) ULTIMATELY the trial Court decreed the suit to the effect that 'A' scheduled property should be divided into two halves and the plaintiff is entitled to one half share and the defendants 3 to 6 are entitled to one other half share and that during final decree proceedings, steps should be taken to divide it by metes and bounds.