EMPERUMAN Vs. RANGARAJAN

JUDGEMENT

(1.) Challenging the Judgment and Decree, dated 19.09.2013 and made in the appeal in A.S.No.10 of 2012 on the file of the learned Principal District Judge, Villupuram, reversing the Judgment and Decree, dated 13.09.2011 and made in the Interlocutory Application in I.A.No.493 of 2011 in O.S.No.59 of 2011 on the file of the learned Principal Subordinate Judge, Tindivanam, this memorandum of Second Appeal is filed under Section 100 of the Code of Civil Procedure.

(2.) The defendants 1 to 9 in the suit in O.S.No.59 of 2011 are the appellants herein whereas the plaintiffs are the respondents 1 and 2 and the defendants 10 to 13 in the suit are the respondents 3 to 6 herein.

(3.) The respondents 1 and 2 had filed the suit in O.S.No.59 of 2011 on the file of the learned Principal Subordinate Judge, Tindivanam, as against the appellants as well as against the respondents 3 to 6 seeking the relief of a preliminary decree for partition and separate possession of their half share in the suit properties as well as their share in the future income.