NATARAJA GOUNDER V K Vs. SAKTHIVEL

JUDGEMENT

(1.) THE defendants are the appellants herein.

(2.) THIS appeal suit has been directed against the judgment and decree of the learned III Additional Subordinate Judge, Coimbatore, under which a preliminary decree was granted in favour of the respondent-plaintiff.

(3.) THE appellants, who are the defendants in a suit filed by the respondent/plaintiffs for partition, have assailed the preliminary decree granted by the learned III Additional Subordinate Judge, Coimbatore.