ANGAMMAL Vs. SELVARAJ

JUDGEMENT

(1.) This Appeal Suit is directed against the dismissal of the partition suit in O.S.No.611 of 2011 on the file of the IV Additional District and Sessions Court, Coimbatore.

(2.) The plaint was initially laid by 7 plaintiffs joined together against 5 defendants. Pending suit, others were impleaded as plaintiffs or defendants. The amended plaint, written statement and additional written statement form part of the pleadings.

(3.) The facts consolidated from the pleadings: