UTHANDI GOUNDER Vs. LAKSHMI

JUDGEMENT

(1.) Heard.

(2.) This Second Appeal is directed against the judgment and decree dtd. 3/9/2012 of the Principal District Judge, Erode in A.S. No. 9 of 2011, which confirmed the judgment and preliminary decree dtd. 30/10/2008 of the Subordinate Judge, Bhavani in O.S. No. 29 of 2008. By those orders, the suit for partition was decreed, declaring that the plaintiffs (daughters) are entitled to 2/8th shares in the suit properties, and granting an injunction as a consequential relief until the final decree is passed.

(3.) The suit properties include both ancestral properties and properties purchased by the parties' father. The plaintiffs are the daughters of late Narayana Gounder. The first defendant is his son, and defendants 2 and 3 are his granddaughters through a daughter who predeceased him.