JEMMA ANNE VASSOU Vs. AUREAN AGNES MARINE ROZARIO

JUDGEMENT

(1.) This Appeal Suit has been directed as against the final order passed in I.A. No. 228 of 2007 in O.S. No. 348 of 2004 in pursuance of the preliminary decree passed on 26.10.2006 by the learned I Additional District Judge, Trichirappalli.

(2.) The first plaintiff is the mother of plaintiffs 2 and 3 and defendants 1 and 2. The plaintiffs have filed the suit for partition in O.S. No. 348 of 2004 for partitioning the property bearing Door No. 26/25 situate in New Fathima Street, Ponmalaipatti, Trichy-4.

(3.) As per the preliminary decree, the first plaintiff is entitled to 4/12 share. Plaintiffs 2 and 3 and defendants 1 and 2 are each entitled to 2/12 shares. The plaintiffs have filed I.A. NO. 228 of 2007 for passing the final decree in pursuance of the preliminary decree.