G.SARASWATHI Vs. K.GANESAN

JUDGEMENT

(1.) The suit is filed for partition and separate possession of the plaintiffs 4/6th share in the properties morefully described in the 'A' and 'B' schedule below after division of the properties by metes and bounds.

(2.) The brief facts of the case of the plaintiffs are as follows:

(3.) The brief facts of the case of the defendants 2 to 4 are as follows: