P. SAMADHANAM @ MANVALAM Vs. JAYA @ JAYAMMAL

JUDGEMENT

(1.) Aggrieved over the preliminary decree passed by the VII Additional Judge, City Civil Court, Chennai declaring that the appellant and the respondents are entitled to 1/4th share each in the suit property, the present appeal is filed by the appellant/1st defendant.

(2.) For the sake of convenience, the parties are referred to as per their ranking before the trial Court.

(3.) The plaintiffs filed a suit in O.S.No.745 of 2009, before the learned VII Additional City Civil Judge, Chennai,for partition of their 1/4th share in the suit property.