J.REVATHI Vs. J.MUTHUKUMAR

JUDGEMENT

(1.) The appeal is filed by the defendants 1 and 3, being aggrieved by the judgment in O.S.No.637/2010 whereby the trial Court partly allowed the partition suit in favour of the plaintiff, who is the son of the first defendant and brother of the second defendant.

(2.) For the sake of convenience, the parties are hereinafter referred as per their status and ranking shown in the trial Court.

(3.) Brief facts of the case: