SAVITHIRI P.RANGARAJ Vs. C.VARADHARAJ

JUDGEMENT

(1.) Unsuccessful defendants have preferred the present appeal. The suit is filed for partition and for permanent injunction. The trial Court decreed the suit for directing the division of the suit property into three equal shares and one such share shall be allotted to the plaintiffs 1 to 3 and one such share shall be allotted to the 4th plaintiff. The plaintiffs are entitled for the relief of permanent injunction in respect of their 2/3rd share in the suit properties till the passing of final decree. The parties are referred as per their ranking in the trial Court.

(2.) The brief case of the plaintiffs is as follows: The suit property is originally belonged to one Karae Gowder by virtue of a registered sale deed dtd. 2/4/1963. He died on 8/8/1988. He had two sons viz., Chinnasamy and Palanisamy respectively and one daughter viz., Rathinam/4th plaintiff herein. The said Chinnasamy pre deceased his father on 27/6/1986, and the said Chinnasamy's widow also died on 1/10/1995. On the death of Karae Gowder, the following were the legal and natural heirs:

(3.) The daughters of Plaintiff No.4 and children of the sons defendants 1 to 3 succeeded as heirs of the each group becoming entitled to get 1/3 share. The second defendant died intestate and the 6th defendant is also one of the heir of the second defendant.