A. REVATHI Vs. G. BANUMATHI

JUDGEMENT

(1.) The present Appeal Suit has been instituted against the judgment and decree dtd. 8/2/2018 passed by the learned XVIII Additional Judge, City Civil Court at Chennai in OS No.3209 of 2016.

(2.) The appellant is the fourth defendant, the respondents 1 and 2 are the plaintiffs and the respondents 3 to 6 are the defendants 1, 2, 3 and 5 in the suit.

(3.) The respondents 1 and 2/plaintiffs instituted the suit for partition.