S SAMIATHAL Vs. SULOCHANA AND OTHERS

JUDGEMENT

(1.) The plaintiff in O.S.No.249 of 2008 on the file of the learned District Munsif, Perundurai is the appellant herein. The respondents are the defendants in the suit. The said suit was filed for partition and for 1/3rd share and for other reliefs. The trial Court by decree and judgment dated 25.08.2014 decreed the suit in part thereby passing a preliminary decree for 1/12th share. As against the same, the defendants 3 and 4 have filed an appeal in A.S.No.16 of 2015 on the file of the learned Subordinate Judge, Perundurai. By decree and judgment dated 24.03.2015, the First Appellate Court allowed the appeal and set aside the decree and judgment of the trial Court. As against the same, the plaintiff is before this Court with this second appeal.

(2.) This second appeal has come up today for admission. I have heard the learned counsel for the appellant and I have also perused the records carefully.

(3.) The case of the plaintiff in brief is as follows:-