PALANISAMY Vs. NAVAMANI

JUDGEMENT

(1.) The defendants 1 to 3 in O.S. No. 196 of 2006 on the file of the I Additional District Judge, Erode, have come up with this appeal.

(2.) The respondents 1 and 2 have filed the suit in O.S. No. 196 of 2006 for a direction directing the 1st appellant herein to pay a sum of Rs.6,000.00 per month as maintenance to the 1st respondent for the past three years and from the date of suit till her life time and for a relief of partition claiming 4/12 share in the suit schedule properties and directing the 1st appellant to render true and correct accounts of the suit properties at the rate of Rs.1,80,000.00 per annum from the date of the suit till the date of delivery of separate possession to the 2nd respondent.

(3.) For the sake of convenience, the parties to this appeal are referred to as plaintiffs and the defendants as has been arrayed in the suit.