KAMATCHI Vs. SUSEELA

JUDGEMENT

(1.) The Defendants 4, 6, 8 and 9 in O.S. No. 137 of 2012 are on appeal praying to set aside the Judgment and decree dtd. 3/10/2013 made in O.S. No. 137 of 2012 on the file of the learned Principal District Judge, Namakkal.

(2.) The Respondents 1 and 2 in this appeal, as Plaintiffs, have filed the suit in O.S. No. 137 of 2012 for the relief of partition of the suit properties into 24 equal shares, by metes and bounds and to allot 7 such shares to them.

(3.) For the sake of convenience, the parties to this appeal shall be referred to as per their rank in the suit as 'Plaintiffs' and 'Defendants' as the case may be.