PADMAVATHY Vs. THAMARAVARDHINI

JUDGEMENT

(1.) Second Appeal No.296/2011 arises against the judgment and decree passed in A.S.No.191 of 2008 on the file of Additional District Court cum Fast Track Court No.II, Chennai reversing the Judgment and Decree passed in O.S.No.1948 of 1988 on the file of IV Assistant Judge, City Civil Court, Chennai. The 3rd defendant is the appellant, 6th defendant is the first respondent, respondents 2 to 7 were the plaintiffs 2 to 7, respondents 8 to 10 were the defendants 2, 4 and 5 and the respondents 11 to 15 are the legal representatives of the deceased 5th respondent, who died pending second appeal.

(2.) Second Appeal No.554/2011 arises against the judgment and decree passed in A.S.No.191 of 2008 on the file of Additional District Court cum Fast Track Court No.II, Chennai reversing the Judgment and Decree passed in O.S.No.1948 of 1988 on the file of IV Assistant Judge, City Civil Court, Chennai. The plaintiffs 3 to 7 are the appellants, the 3rd appellant died pending appeal and his legal representatives were made on record as respondents 7 to 11. The 6th defendant is the 1st respondent, the 2nd respondent was the 2nd plaintiff and the respondents 3 to 6 are the other defendants in the suit.

(3.) The plaintiff filed the suit in O.S.No.1948 of 1988 for partition and injunction.