N. KALAVATHY Vs. SRIRAMULU NAIDU

JUDGEMENT

(1.) The Plaintiff in the Suit in O.S. No.22 of 2008 on the file of the Additional District Court-cum-Fast Track Court-III, Tiruvallur, is the Appellant herein.

(2.) Brief facts that are necessary for the disposal of this Appeal are as follows:

(3.) The Appellant filed the Suit in O.S. No.22/2008 for Partition and separate possession of her 1/3rd share in all the Suit properties. The Suit properties consists of 4 Schedules, namely, A, B, C & D. The 1st Defendant is the father of the Appellant/Plaintiff and 2nd Defendant and the 2nd Defendant is the brother of Plaintiff. Defendants 3 & 4 in the Suit are the sons of 2nd Defendant.