P KARTHIKEYAN Vs. P BHUVANESWARI

JUDGEMENT

(1.) CHALLENGE in this appeal is the preliminary decree for partition passed in C.S.No.215 of 1996 dated 27.04.2009 directing partition of the suit property and allotting 1/3rd share to each of the Respondents/Plaintiffs. Unsuccessful, 2nd Defendant is the Appellant in this appeal.

(2.) SUIT property is the self acquired property of A.Parthasarathy who died intestate on 12.11.1975. The genealogy of A.Parthasarathy is as under:-

(3.) ON the above pleadings, the learned Judge framed the issues (i) Whether the Plaintiffs are entitled to a preliminary decree for partition and whether 2nd Defendant is liable to render account? (ii) Whether there was any family settlement between the parties in the year 1981?