EZHILMATHI Vs. KARTHIKA

JUDGEMENT

(1.) The defendants 2 and 3 in O.S.No.167 of 2004 on the file of the First Additional District Court, Tiruchirappalli, are the appellants in the above appeal.

(2.) The respondents 1 and 2 in this appeal are plaintiffs 1 and 2 in the suit and third respondent in this appeal is the first defendant in the suit.

(3.) The respondents 1 and 2 herein, as plaintiffs filed the suit in O.S.No.167 of 2004 for partition and separate possession of V/ share in the suit first item and for 1/2 share for the plaintiffs 1 and 2 in respect of items 1 to 3 and item 10 of suit properties. Insofar as first item is concerned, the plaintiffs also prayed for / share to the first defendant. The plaintiffs also prayed for alternative relief for division of properties item 1 to 3 and 10 of the suit properties into four equal shares and to allot two shares to the plaintiffs and 1A share to the first defendant, in case, the Court comes to the conclusion that the Will relied upon by them is held to be not valid.