RAMASAMY Vs. PALANIAMMAL

JUDGEMENT

(1.) Aggrieved over the preliminary decree dividing the suit property into two equal shares by metes and bounds and allotting the plaintiffs and 4th defendant together one such share, the present appeal came to be filed.

(2.) The parties are arrayed as per their own ranking before the Trial Court.

(3.) The case of the plaintiffs is that one Kuppu Udayar had two wives, namely, Thangayammal and Ramayee. Thangayammal had a daughter by name Valliammal, who died leaving behind plaintiffs 1 to 3 as surviving legal heirs. Ramayee, the other wife of Kuppu Udayar had one son called Ramasamy, who is the 1st Defendant. The defendants 2 and 3 are the son and daughter of the 1st defendant respectively.