M.D.LAKSHMIPATHI NAIDU Vs. JAGAPATHY NAIDU

JUDGEMENT

(1.) Challenging the decree and judgment of the learned District Judge, District Court No.II, Kancheepuram, dtd. 5/10/2018, passed in O.S.No.73 of 2015, granting a preliminary decree in favour of the plaintiff in respect of half share in the suit schedule properties, the 1 st defendant in the suit has filed the above Appeal.

(2.) For the sake of convenience, the parties shall be referred to as per their ranking before the trial Court.

(3.) The 1st defendant is the elder brother of the plaintiff. The defendants 2 to 4 are the wife and children of the 1st defendant.