M.IYYANAR Vs. KALVIKARASI

JUDGEMENT

(1.) Challenging the decree and judgment of the learned I Additional District Judge, Tindivanam, in O.S.No.43 of 2021, dtd. 29/9/2023, granting a preliminary decree allotting 1/5 share each to the plaintiffs 1 to 3, 4, 5 and 6 in Item Nos.4 to 25 of the suit properties; and 1/25 share each in Item Nos.1 to 3 of the suit properties; and also declaring the documents bearing Nos.2615 of 2013 dtd. 22/5/2013, 5287 of 2013 dtd. 9/10/2013, 5289 of 2013 dtd. 9/10/2013 and 2710 of 2020 dtd. 10/7/2020 as null and void, all the defendants in the suit have filed the above Appeal.

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

(3.) Following are the brief facts of the plaintiffs' case :