DAYALAN RAJES Vs. VIJAYAN RAJES

JUDGEMENT

(1.) A.S.Nos.772 and 1003 of 2005 have been preferred against a common judgment made in O.S.Nos.74 and 73 of 2004 dtd. 31/12/2004 on the file of the learned Additional District Judge, Fast Track Court No.2, Salem. A.S.No.772 of 2005 has been preferred by the plaintiffs in O.S.No.74 of 2004 which was dismissed by the trial court. A.S.No.1003 of 2005 has been filed by the plaintiff in O.S.No.73 of 2004 which was also dismissed by the trial court by the aforesaid common judgment dtd. 31/12/2004.

(2.) A.S.No.856 of 2025 has been preferred by the plaintiff in O.S.No.116 of 2004 which was also dismissed by the trial court by a judgment and decree dtd. 24/3/2025. To be noted, the plaintiff in both O.S.Nos.73 and 116 of 2004 is one and the same person.

(3.) O.S.No.73 of 2004 has been preferred seeking declaration to declare that the family arrangement dtd. 19/5/1971 is not valid. O.S.No.74 of 2004 has been filed for partition of the suit property into 15 shares and to allot 8 shares to the plaintiffs therein. O.S.No.116 of 2004 has been preferred seeking preliminary decree for partition and for permanent injunction.