K S CHANDRASEKARAN Vs. MARAGATHAMMAL

JUDGEMENT

(1.) Plaintiffs in O.S.No.225 of 1976 on the file of the Additional Sub Judge, Vellore are the appellants.

(2.) The plaintiffs filed the suit for partition claiming 5/9 share in the suit A schedule properties and the Trial Court passed a preliminary decree in respect of items 6 to 10 of A schedule property and rejected the claim of the plaintiffs in respect of items 11 to 13. Aggrieved by the disallowed portions, this first appeal is filed.

(3.) The case of the plaintiffs as seen from the plaint is as follows:-