VISWANATHAN Vs. CHANDRA

JUDGEMENT

(1.) This appeal is directed against the judgment and decree dtd. 27/3/2019 made in A.S. No.32/2018 on the file of the I Additional District Court, Salem, confirming the judgment and decree dtd. 22/3/2018 made in O.S. No.202/2016 on the file of the Principal Sub Court, Salem.

(2.) The defendants 1 to 5 in O.S. No.202/2016 are the appellants herein. The suit in O.S. No.202/2016 was filed by the plaintiff therein seeking partition and separate possession of her 1/7th share in the suit properties.

(3.) For the sake of convenience, the parties are referred to as per their ranking in the trial court.