SYED AHAMED Vs. SABIYA NATCHIAL

JUDGEMENT

(1.) THE suit is filed for a suit for partition of ¼ share in the suit property in favour of the plaintiff. The defendants are the appellants herein. The present appeal is filed against the judgment and decree passed by the learned Additional District Judge, Puducherry, wherein the learned Judge has directed the defendants to divide the suit property into four equal shares and allot one such share to the plaintiff.

(2.) FOLLOWING are contents contained in the plaint:

(3.) THE averments in the written statement by the defendants 1 and 3 are as follows: -