J.THOMAS JAYAPRABAKARAN Vs. R.LALITHAMBAL

JUDGEMENT

(1.) This Civil Suit has been filed seeking partition of the scheduled properties allotting half share to the plaintiff.

(2.) The short facts pleaded in the plaint are as follows:

(3.) The first defendant had sold the schedule I property in favour of the second defendant who subsequently sold the said property in favour of the third defendant during the pendency of the suit.