SELVI Vs. C.S.GEETHALAKSHMI

JUDGEMENT

(1.) The Plaintiff in C.S. No. 240 of 2019 is the appellant in all these appeals. These appeals are filed as against the common order dtd. 22/10/2021 passed by the learned Judge in the original applications filed in the said suit.

(2.) The appellant / plaintiff has instituted the suit in C.S. No. 240 of 2019 for granting a preliminary decree of partition of the properties morefully set out in the plaint schedule.

(3.) In the suit, a preliminary decree for partition was passed on 19/6/2019 and final decree application was filed. Pending the final decree proceedings, five applications have been filed, which are the subject matters of these appeals.