PICHAI MOHAMED Vs. P P MUTHU MOHAMED

JUDGEMENT

(1.) THIS appeal has been filed against the judgment and decree in O.S.No.34 of 1975 on the file of the Sub-Court, Sivaganga, by defendants 10,16 and 18 and legal representatives of the 13th defendant and the plaintiffs and 14th defendant have filed Memorandum of Cross-Objections, questioning the judgment of the lower court, so far as it is against them.-

(2.) THE suit has been filed by respondents 1 and 2 herein for partition and separate possession of their alleged 112/960 share in the suit properties. THE suit properties consisted of schedules A and B. A schedule consisted of 5 items of house properties and B schedule consisted of 25 items of lands. THE plaintiffs case as set out in their plaint are as follows:

(3.) THE claim of the plaintiffs has been supported by all other female members in the three branches, except 15th defendant, who is none-else than the sister of the plaintiff. THE defendants who are supporting the plaintiffs claim are the defendants 1,2 to 5,6,7,8,17 and