CHENNI Vs. CHELLAMMAL

JUDGEMENT

(1.) DEFENDANTS 1, 2, 3, 5, 6 and 7, aggrieved by the judgment and decree passed by the trial Court in O.S.No.302 of 1986 on the file of the learned Subordinate Judge, Erode, have preferred this appeal.

(2.) RESPONDENTS 1 and 2 in this appeal, as plaintiffs, have filed a suit for partition and separate possession of their 2/9th shares in the suit properties.

(3.) FOR the above reasons, we find no merit in the appeal and the same is devoid of merits and we would thus dismiss the same. Accordingly, the appeal is dismissed, but considering the facts and circumstances of the case as well as relationship between the parties, they are directed to bear their respective costs in the appeal.