RAJAPATHI AMMAL Vs. TAMI SELVI

JUDGEMENT

(1.) Aggrieved over the decree and judgment passed by the learned Additional Sessions Judge, Fast Track Mahila Court, Thiruvannamalai, dtd. 6/12/2018, in O.S.No.38 of 2017, granting 3/4th share from 'A' Schedule Item Nos.1 to 15, 25 and 26 and the entire 'B' Schedule property to the plaintiffs, the 2nd defendant in the suit has filed the present Appeal.

(2.) For the sake of convenience, the parties are referred to as per their rank before the trial Court.

(3.) The plaintiffs and the 2nd defendant are the daughters of the 1 st defendant. The defendants 3 to 18 are the purchasers of some of the suit A- Schedule properties from the 1st defendant, on various dates.