G. MOHANDOSS Vs. G. SHANMUGHAM

JUDGEMENT

(1.) The suit, viz., O.S.No.71 of 1979 was filed by G.Shanmugam, the first respondent in A.S.No.713 of 1984 for partition of his 10/54 share in the suit properties. The suit was partly decreed, and a preliminary decree was passed in respect of 10/54 share of the properties, excluding item 1 in 'A' schedule, items 6 and 7 in 'B' schedule, items 1 and 2 in D schedule and schedules 'E' to 'I' in favour of the plaintiff, and the suit was dismissed in respect of item 1 in 'A' schedule, items 6 and 7 in 'B' schedule, items 1 and 2 in 'D' schedule and schedules 'E' to 'I'.

(2.) Challenging the above said preliminary decree passed in O.S.No.71 of 1979, the defendants 3, 4 and 15 therein filed A.S.No.713 of 1984.

(3.) The plaintiff in O.S.No.71 of 1979 filed A.S.No.367 of 1986 against the disallowed portion of the properties mentioned in the suit.