K. NATARAJAN Vs. K. DEVARAJ

JUDGEMENT

(1.) The appeal arising from the suit for partition. Before the trial Court, the appellant herein was the plaintiff. Respondents 1 to 7 were the defendants. The suit for partition was partly allowed. Against the disallowed portion, the appeal suit is filed by the aggrieved plaintiff. Pending appeal, the 3 rd respondent died. His legal representatives were impleaded as respondents 8 to 10. Claiming share in the suit property due to change in law pending appeal, the daughters of the appellant impleaded as respondents 11 to 14 vide order dated 07/09/2015.

(2.) The case of the plaintiff as found in the plaint:

(3.) The plaintiff and defendants 1 to 6 as children of Kandasamy entitle for equal share in the suit property. While so, the fifth defendant is trying to alienate the suit properties to the third parties. Hence, suit for partition filed seeking 1/7 th share in the suit property.