C.THANGARAJ Vs. C.CHANDRAN

JUDGEMENT

(1.) The defendants 2, 4 to 6 have preferred the present first appeal before this Court. The trial Court by its judgement and decree dtd. 22/11/2016 decreed the suit in-part by granting the relief sought for partition of 1/6th share in items 1 to 23 of the suit properties and 1/8th in items 24 to 26 of the suit properties and permanent injunction. The relief of partition sought for with respect to the items 15 to 23 of the suit properties was declined. Aggrieved by the decreeing the suit with respect to the items 1 to 14 and 24 to 26 of the suit properties, the defendants 2 & 4 to 6 have preferred the present appeal. The plaintiff has not preferred any appeal with respect to the rejection of his claim regarding items 15 to 23 of the suit properties. For the sake of convenience, the parties are referred to as per their rank before the trial Court.

(2.) Brief case of the plaintiff is as follows:-

(3.) Brief case of the third defendant is as follows:-