S. BALRAJ Vs. SAROJA DINAKARAN

JUDGEMENT

(1.) THE appellants, whoa re defendants 7 to 11 in a suit in O.S.No.260 of 1991 filed this second appeal against the decree and judgment made in A.S.No.43 of 2004, dated 26.8.2004, on the file of the Principal District Court, Vellore, wherein the Appellate Court modified the decree and judgment passed by the trial court in O.S.No.260 of 1991, dated 19.9.2001 on the file of the Subordinate Court, Ranipet.

(2.) FOR the sake of convenience, the appellants are referred to as defendants 7 to 11 and respondents 1 and 2 are referred to as plaintiffs 2 and 3 and respondents 3 to 8 are referred to as defendants 4, 5, 12 to 16.

(3.) TH plaintiff died. 4. The respondents 1 and 2 herein, who are the plaintiffs 2 and 3 and the deceased first and fourth plaintiffs have filed the suit for partition 1/7th share each and after death of the plaintiffs and defendants, the suit was amended and prayed for the following reliefs: