VIJAYARAGHAVAN Vs. RADHAKRISHNAN

JUDGEMENT

(1.) The appellants are the defendants in O.S.No.222 of 1993 on the file of the Subordinate Judge, Vridhachalam.

(2.) For the sake of convenience, the parties are referred to as per their ranking in the trial court and at appropriate places, their ranking in the present appeal would also be indicated.

(3.) The first plaintiff Kasiammal filed the suit in O.S.No.222 of 1993 against the defendants 1 to 11 for partition of the suit properties in to four equal shares and to allot one such share to her.