INDIRANI Vs. SARASWATHY

JUDGEMENT

(1.) The Plaintiff has filed the Suit for Partition against the Defendants.

(2.) The Trial Court granted a Preliminary Decree for Partition in respect of First Item of the Suit property and dismissed the Suit in respect of Second Item of the Suit property. Aggrieved by the same, the Plaintiff filed an Appeal and the same was also dismissed. Aggrieved by the concurrent findings in respect of Item No.2 of the property, the Plaintiff has come before this Court by way of this Second Appeal.

(3.) The First Respondent/First Defendant is the mother of the Appellant and the Respondents 2 to 5. The Sixth Respondent was arrayed as one of the Defendant as there was an attempt by the Respondents 1 to 5 to alienate the property in favour of the Sixth Respondent. Pending Second Appeal, the Sixth Respondent died and the Appellant had taken steps to bring the Legal Representatives on record. However, the Legal Representatives are not yet served.