K. ALAGIMEENAL Vs. B. CHANDRAVADANA

JUDGEMENT

(1.) These appeal suits have been preferred against the common judgment and decrees dated 16.08.2013, passed in O.S. Nos.199 of 1999 and 100 of 2010, by the I Additional District Court, Madurai.

(2.) A.S. No.3 of 2014: The appellants herein, as plaintiffs, have instituted O.S. No.199 of 1999, on the file of the trial Court, praying to pass a preliminary decree of partition, wherein, the present respondents have been arrayed as defendants.

(3.) A.S. No.34 of 2014: The respondent herein, as plaintiff, has instituted O.S. No.100 of 2010, on the file of the trial Court for the relief of perpetual injunction, wherein, the present appellants have been arrayed as defendants.