(1.) This Second Appeal is directed against the final decree proceedings passed I.A.No.43 of 2007 in O.S.No.15 of 1992 on the file of the Sub-Court, Ambasamudram.
(2.) The relevant facts which are necessary for deciding the above Second Appeal are as follows:-
(3.) It is the further case of the plaintiff that though the properties were purchased in the names of the defendants, they have been thrown in a common hotch pot and were enjoyed in common. So, the sale deeds were said to have been executed in the names of the defendants 1 to 3 Benami. Therefore, the plaintiff claimed partition of her 1/5th share.