SELVARAJ Vs. MARIAMMAL

JUDGEMENT

(1.) The defendants in O.S.No.82 of 2013 on the file of the IV Additional District Court, Tirunelveli, are the appellants herein.

(2.) O.S.No.82 of 2013 had been instituted by the respondents/plaintiffs, who are two sisters, seeking partition and separate possession of the suit schedule properties, each claiming 1/4 share therein. The defendants/appellants are the brothers of the plaintiffs/respondents.

(3.) By judgment dtd. 29/11/2016, the suit was decreed with respect to Item Nos.1 and 2 of the suit schedule properties, and a preliminary decree was passed, declaring that each of the two plaintiffs are entitled to 1/4 share in the said items.