S PITCHAI MOITHEEN Vs. S DAWOOD BEEVI

JUDGEMENT

(1.) THIS is an appeal preferred by the unsuccessful appellant in a. S. No. 32 of 2005 on the file of the learned Principal District Judge, Dindigul confirming the judgment and decree of the Additional Sub Court, Dindigul dated 09. 08. 2005 in O. S. No. 260 of 2002.

(2.) THE appellant is the son of the first respondent in her first marriage and the second respondent is also the son born to the first respondent in her second marriage with one Sheik Dawood.

(3.) THE appellant laid a suit before the trial Court for a judgment and decree of partition of the suit property into 16 shares and for separate allotment of his 7 shares and also for a permanent injunction restraining the respondents 1 and 2 from alienating or mortgaging the suit property.