B NALINA Vs. ARUMUGAM

JUDGEMENT

(1.) THE Second Appeal is directed against the judgment and decree dated 06.03.2006 passed by the learned Principal District Judge, Cuddalore, in A.S.No.64 of 2005, whereby the judgment and decree passed by the learned Principal Subordinate Judge, Cuddalore, dated 22.03.2005 in O.S.No.211 of 2003, were confirmed.

(2.) THE plaintiffs are the appellants and the defendants are the respondents. For convenience, the parties would be referred to as in their rank in O.S.No.211 of 2003.

(3.) THE 1st defendant, father of the plaintiffs, filed a written statement, adopted by the 13th defendant, admitting the case of the plaintiffs about the allotment of 'A' schedule properties and B schedule properties in the partition and that the plaintiffs are the coparceners since their marriage took place subsequent to the commencement of the Hindu Succession (Tamil Nadu) Amendment, Act, 1989. THE only denial of the 1st defendant is that he has not colluded with the other defendants while entering into a compromise in O.S.No.22 of 2003.