R KANDASAMY Vs. MARAMMAL

JUDGEMENT

(1.) The 2nd defendant in O.S.No. 68 of 1984 before the Sub Court, Gobichettipalayam is the appellant in this appeal suit.

(2.) The 1st and 2nd respondents herein had filed the above suit praying for partition of 'B' Schedule immovable properties by carving out them from 'A' Schedule properties and certain other movable properties also mentioned in the 'B' Schedule and for allotment of 22/120th share apart from maintenance charges.

(3.) The 1st plaintiff is the wife of Late Eswaramoorthy and the 2nd plaintiff is their daughter. Easwaramoorthy died, on 25.1.1969. The 1st defendant Rama Goundar, who is the father of defendants 2 to 4 and the said Easwaramoorthy, also died on 26.11.1987, pending suit. The 16th, 12th and 18th defendants are the wife and daughters of Rama Goundar respectively. Apart from defendants 2 to 4 and 16 to 18, all other defendants are joint pattadars and they are not necessary for the purpose of deciding the issue.