ABDUL JALAL; SAKHEELA BEE Vs. MOHAMMED IDRIS

JUDGEMENT

(1.) Challenge in this appeal suit is to the judgment and decree, dated 20.3.2012, passed in O.S.No.136 of 2009, by the Additional District Court (Fast Track Court No.II), Cuddalore.

(2.) The respondent herein, as plaintiff, has instituted Original Suit No.136 of 2009, for the reliefs of partition and separate possession of both 'A' and 'B' Schedule properties, wherein the present appellants are arrayed as defendants.

(3.) The epitome of the averments made in the plaint may be stated like thus: