J.V.KOTHARI Vs. DHATCHANAMOORTHY

JUDGEMENT

(1.) The Appeal Suit is directed against the judgment and decree made in O.S.No.302 of 2004, dtd. 11/5/2007, on the file of the Additional District Judge, Fast Track Court No.II, Madurai.

(2.) The respondents 1 to 7 are the plaintiffs and the appellants are the defendants 2 and 7 to 11 in O.S.No.302 of 2004, on the file of the Additional District Judge, Fast Track Court No.II, Madurai.

(3.) The respondents have filed the suit for partition of 7/8th share in the suit properties and for permanent injunction as against the defendants 2 and 7 to 11. The trial Court, after trial, decreed the suit and passed a preliminary decree for 7/8th share and granted permanent injunction. Challenging the said judgment and decree passed by the trial Court, the defendants have filed the present appeal suit.