REJI ABRAHAM Vs. ABRAHAM SAJI

JUDGEMENT

(1.) Aggrieved by the decree and judgement dtd. 3/2/2022 passed by the learned Additional District Judge at Coimbatore in O.S.No.333 of 2016 decreeing the suit in part and thereby granting a preliminary decree in respect of one-fourth share in the undivided one-half share in Item-II(a) of the suit schedule properties and one-fourth share in the ground floor in Item-II(b) of the suit schedule properties and also one-fourth share in the undivided one-half share in the front open space, vacant space surrounding the building, staircase, terrace, out house and two water tanks with electric motor in Item-II(b) of the suit schedule properties, the 2nd defendant has come up with the present appeal suit.

(2.) The appellant is the 2nd defendant; the 1st respondent is the plaintiff and the respondents 2 and 3 are the defendants 1 and 3 respectively in the suit in O.S.No.333 of 2016.

(3.) For the sake of convenience, the parties will hereinafter be referred to as per their array in the original suit before the trial court.