C.MURALI Vs. S.KUMAR

JUDGEMENT

(1.) This appeal has been filed to set aside the judgment and decree passed in A.S No. 5 of 2008 by the Principal District Judge, Principal District Court, Coimbatore dtd. 13/7/2009 and confirming the judgment and decree passed by the Principal Sub Judge, Principal Sub Court, Coimbatore in O.S No. 122 of 2005 dtd. 23/4/2007.

(2.) Originally suit in O.S No.122 of 2005 was filed by the first respondent seeking for partition of the suit property into three equal shares and for allotment and possession of 1/3rdshare. The plaintiff is the son the defendants 1 and 2. The third defendant is the sister of the plaintiff.

(3.) The parties are referred to as per their own ranking before the Trial Court.