D. THULASI Vs. D. SRINIVASAN

JUDGEMENT

(1.) THIS memorandum of grounds of appeal has been directed against the Judgment and Preliminary Decree dated 05.08.2008 and made in O.S.No.5845 of 2007, on the file of the learned VI Additional Judge, City Civil Court, Chennai.

(2.) THE appellant herein is the third defendant in the suit in O.S.No.5845 of 2007. Whereas, the first respondent is the plaintiff and the respondents 2 and 3 are the defendants 1 and 2 respectively.

(3.) THE appellant and the respondents are the sons and daughters of K.Dillibabu and D.Sarojini. The first respondent herein has filed the suit in O.S.No.5845 of 2007 against the respondents 2 and 3 and the appellant as the defendants 1 to 3 seeking the relief of partition of A and B Schedule properties specified in the plaint and to allot 1/4th share and hand over it's separate possession or in the alternative to sell the suit properties specified in Schedule -A and B and give his share, from the sale proceeds.