DHANALAKSHMI Vs. S PRABHAVATHY

JUDGEMENT

(1.) This Second appeal is focused by the Defendant No. 11 in the original suit animadverting upon the judgment and decree dated 20.09.2007 passed in A.S. No. 175 of 2006 by the IV Additional Judge, City Civil Court, Chennai, confirming the judgment and decree of the XVIII Assistant City Civil Court, Chennai in O.S. No. 4716 of 1997, which was suit filed for partition. 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 granting one third share each in favour of the Plaintiff, D1 and D2. Whereupon, only D11 preferred appeal for nothing but to be dismissed by the appellate Court confirming the judgment and decree of the trial Court.