SHANMUGAVEL Vs. JAYALAKSHMI

JUDGEMENT

(1.) This First Appeal has been filed challenging the Decree and Judgment dated 05.04.2019 passed by the learned Additional District Judge, (Fast Track Court), Villupuram in O.S.No.30 of 2014.

(2.) The Appellant is the 7 th plaintiff in the suit. The respondents 1 to 7 are the plaintiffs 1 to 6 & 8 and the respondents 8 to 14 are the defendants 1 to 7 in the suit.

(3.) The Suit in O.S.No.30 of 2014 has been filed for the relief of partition and separate possession of 4/9 th share in the suit schedule properties. The 1 st and 2 nd item of the suit schedule properties were purchased in the name of Mahalingam on 18.10.1956 and 02.12.1959 respectively, under the registered sale deed and the 3 rd item of the suit schedule property was purchased in the name of his wife Aadhilakshmi under a registered sale deed on 19.03.1977.