SAGUNTHALA DEVI (DIED) Vs. R. USHARANI

JUDGEMENT

(1.) The present Appeal has been filed to set aside the Judgment and Decree in O.S. No.23 of 2013, dtd. 6/12/2019 on the file of the Principal District Judge, Pudukkottai.

(2.) For the sake of convenience, the parties are referred to as perthe ranking before the Trial Court.

(3.) The unsuccessful Defendants 4 and 5 are the Appellants herein.The First Respondent, as Plaintiff, filed the Suit in O.S. No.23 of 2013, seeking Partition and separate possession of her 1/3rd share in the Suit property. The claim of Partition was on the basis of Ex.A2 - Will, dtd. 30/1/1970 said to have been executed by the grandmother of the Plaintiff, one Kanagambujam.