NALLAMMAL Vs. RAJESHWARI

JUDGEMENT

(1.) The Second appeal is directed against the judgment and decree, dtd. 11/9/2024 made in A.S.No.29 of 2019 on the file of the Principal District Court, Dindigul, confirming the judgment and decree, dtd. 28/2/2019 made in O.S.No.191 of 2015 on the file of the Sub Court, Vedasandur.

(2.) The appellants are the defendants. The first respondent as plaintiff filed a suit claiming partition and allotment of 1/3 share in the suit properties.

(3.) The defendants 1 to 3 filed their written statement and contested the suit. The learned Subordinate Judge, Vedasandur, after framing necessary issues and after full trial, passed a judgment and decree, dtd. 28/2/2019, granting preliminary decree declaring that the plaintiff is entitled to get 1/3 share in the suit property and dismissing the suit as against the fourth defendant/Bank. Aggrieved by the passing of preliminary decree, the defendants 1 to 3 preferred an appeal in A.S.No.29 of 2019 and the learned Principal District Judge, Dindigul, upon considering the materials available on record and on hearing the arguments of both the sides, passed the impugned judgment, dtd. 11/9/2024, dismissing the appeal and thereby confirming the judgment and decree of the trial Court. Challenging the dismissal of the appeal, the defendants 1 to 3 have preferred the present second appeal.