(1.) THIS appeal is directed against the judgment and decree dated 22.2.1996 made in O.S.No. 809 of 1993 on the file of the Principal Subordinate Judge, Erode.
(2.) THE appellants herein were the defendants in the suit before the trial Court. THE respondents 1 and 2 filed the suitseeking a decree for partition directing the division of item No. 1 of the suit properties into six equal shares and allot one such share to each of the respondents and to allot 1/12 share to each of the respondents in item No. 2 of the schedule mentioned properties.
(3.) CONSIDERING the oral and documentary evidence adduced and arguments advanced by both sides, the trial Court by the impugned judgment granted preliminary decree for partition as prayed for without costs. Aggrieved by which, this appeal has been preferred by the defendants in the suit.