AMUDHA Vs. K JEYARAMAN

JUDGEMENT

(1.) THE appellants are the plaintiffs in the suit who failed before both the courts below.

(2.) THE 1st appellant/1st plaintiff is the mother of the appellants 2 to 4/minor plaintiffs 2 to 4 in the suit. The 1st respondent/1st defendant is the husband of the 1st appellant and father of the appellants 2 to 4. The 2nd respondent/2nd defendant is the purchaser of the suit property from the 1st respondent.

(3.) THE appellants filed the suit for partition against the respondents and separate possession of 1/4th share each in the suit properties. The 1st respondent remained exparte and the 2nd respondent contested the suit. The learned District Munsif, having considered the evidence on record, both oral and documentary, adduced on either side and upon hearing the arguments of both sides, dismissed the suit. Aggrieved over the said judgment and decree passed by the trial court, the appellants preferred the appeal in A. S. No. 88 of 1992 on the file of the Additional Subordinate Judge, Chengalpattu. The learned Subordinate Judge, having analysed the recorded evidence and after hearing both sides, dismissed the appeal by confirming the judgment and decree passed by the trial Court. Hence, the Second Appeal.