M.S. CHINNUSAMY Vs. S. JAYALAKSHMI AND ORS.

JUDGEMENT

(1.) THE defendant in O.S. No. 218 of 2011 on the file of the II Additional Subordinate Judge, Erode, is the appellant herein and the respondents are the plaintiffs in the suit. The said suit was filed for partition and for separate possession of 1/9 share to the first plaintiff and 4/9 share to the second plaintiff. The trial Court, by judgement and decree dated 22.10.2013, decreed the suit in part, thereby allotting 1/6 share to each plaintiff. As against the same, the appellant/defendant filed an appeal in A.S. No. 16 of 2014, before the Principal District Judge, Erode. By judgement and decree dated 25.07.2014, the lower appellate Court dismissed the appeal, thereby confirming the decree and judgement of the trial Court. As against the same, the appellant/defendant is before this Court with this second appeal.

(2.) THIS second appeal has come up today for admission.

(3.) THE case of the plaintiffs is as follows: