C. GURUSAMI Vs. NAGAJOTHI

JUDGEMENT

(1.) The present appeal is directed against the judgment and decree of the trial Court, dtd. 4/2/2014 in O.S.No.551 of 2004 on the file of the VI Additional District Court, Madurai, whereby a preliminary decree of partition of 1/6th share in the suit property was decreed in favour of the plaintiff and 1/6th share each in favour of the defendants 2 to 5 and 15 to 17.

(2.) For the sake of convenience, the parties to the appeal are addressed according to their status in the original suit.

(3.) ***