R.MANIKANDAN Vs. S.SRIDEVI

JUDGEMENT

(1.) This Original Side Appeal has been filed by the 2nd Defendant in C.S.No.112 of 2021.

(2.) The 1st and 2nd Respondents are the 1st and 2nd Plaintiffs in C.S.No.112 of 2021. The 3rd Respondent is the 1st Defendant in the civil suit. The 1st and 2nd Respondents herein (1st and 2nd Plaintiffs) are the sisters of the Appellant herein (2nd Defendant). The 3rd Respondent is the mother of the Appellant herein (2nd Defendant) and the 1st and 2nd respondents herein (1st and 2nd Plaintiffs).

(3.) The above civil suit was filed for partitioning 17 properties in the schedule to the plaint in C.S.No.112 of 2021. In the plaint, the 1st and 2nd Respondents have not brought all the properties for partition.