D.RAMASAMY Vs. DHANALAKSHMI

JUDGEMENT

(1.) The defendants are the appellants. The respondents herein, who are the siblings of the appellants filed a suit for partition in O.S.No.90 of 2014, on the file of the V Additional District Judge, Coimbatore, claiming 3/6th share in the suit property. The said suit was decreed as prayed for. Aggrieved by the same, the defendants have come up with this first appeal.

(2.) Gist of the plaint averments:

(3.) The Gist of averments found in the written statement: