NIRMALA W/O.P.SOUNDARARAJAN Vs. P.SOUNDARARAJAN

JUDGEMENT

(1.) Unsuccessful defendants 2 and 3 have preferred the appeal in A.S.No.34 of 2024 and the plaintiff has preferred the appeal in A.S.No.922 of 2024.

(2.) The parties are referred to as per their rankings in the trial Court.

(3.) The suit is filed for partition of the property into two equal shares and allot them to the plaintiff and first defendant each. The trial Court has passed a preliminary decree for partition.