K KRISHNAMURTHY ACHARI Vs. IYYAPPAN

JUDGEMENT

(1.) The above appeal arises against the judgment and decree passed in O.S.No.65 of 2008 on the file of the Additional District Court, Pondicherry at Karaikal.

(2.) The defendants 1 & 3 are the appellants, the 1st respondent is the plaintiff and the 2nd respondent is the 2nd defendant in the suit, who had died during the pendency of the appeal and his legal representatives were brought on record as respondents 3 to 9.

(3.) The plaintiff filed the suit in O.S.No.65 of 2008 for partition in accordance with the Will dated 20.07.1984 executed by the grandfather of the plaintiff.