PALANIVEL (DECEASED) Vs. PERUMAYEE

JUDGEMENT

(1.) Aggrieved over the preliminary decree passed by the Principal District Judge, Namakkal dividing the suit properties into 12 equal shares, the present appeal is filed by the appellant.

(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.4 of 2011 before the learned principal district Judge, Namakkal for division of the suit properties into 12 equal shares and allot eleven shares to the plaintiffs.