P SURESH KUMAR Vs. D PADMANABHAN

JUDGEMENT

(1.) THIS appeal is focussed as against the judgment and decree dated 22.04.1993 passed by the learned Sub Judge, Vellore, in O.S.No.151 of 1986. For convenience sake, the parties are referred to here under according to their litigative status before the trial Court.

(2.) THE quintessence of the case of the plaintiffs as stood exposited from the amended plaint could be portrayed thus:

(3.) THE trial Court ultimately passed the judgment and preliminary decree ordering partition in respect of item Nos.1,4,5 and 6 excluding item Nos.2 and 3.