R RANGARAJAN Vs. K RAMASAMY NAIDU AND ORS

JUDGEMENT

(1.) The plaintiffs in O.S.No.38 of 1985, on the file of the Sub Court, Udumalpet, are the appellants herein. They filed the suit for partition.

(2.) The Trial Court, by its judgment dated 31.01.1989, passed a preliminary decree holding that the plaintiffs are entitled to 4/5 share in the suit property. The Trial Court also held that the seventh defendant is entitled to claim the property purchased by her to be allotted to her vendor.

(3.) Aggrieved by the findings of the Trial Court in Paragraph Nos.9 and 11 of its judgment in the abovesaid suit, the present Appeal is filed.