S PREMA Vs. N CHOKKALINGAM

JUDGEMENT

(1.) This appeal has been filed as against the judgment and decree dated 08.03.2011 in O.S.No.758 of 2008 passed by the learned I Additional District Judge, (FTC-III), Coimbatore, dismissing the suit filed by the appellants herein for partition of the suit schedule property into five equal shares and to allot 1/5th share to each of the appellants/plaintiffs.

(2.) The appellants herein are the plaintiffs and the respondents herein are the defendants before the Trial Court. For easy reference, hereinafter the parties will be referred to as per their rankings in the suit.

(3.) The facts, which gave rise to the present appeal, are as follows:-