R. MEENAKSHI Vs. S. MUTHAIAH

JUDGEMENT

(1.) The present appeal suit is filed by the plaintiff in the suit against the judgment and decree, dtd. 1/11/2019, passed in O.S.No.48 of 2013, on the file of the I Additional District Court, Madurai.

(2.) The plaintiff in the suit is the appellant herein and the defendants in the suit are the respondents herein. For the sake of convenience, the parties referred as plaintiff and defendants as per the ranking in the original suit.

(3.) The plaintiff had filed the suit for partition to divide the property and allot 1/6th share to him and pass a preliminary decree and final decree with a consequential injunction restraining the defendants from selling the property.