T SHANKAR Vs. SIVAPRAKASAM

JUDGEMENT

(1.) The Appellants/Plaintiffs have preferred this appeal against Judgment and Decree dated 08.11.2011 in O.S.No.13 of 2011 passed by the Additional District and Sessions Judge, Vellore, Vellore District (Fast Track Court, Vellore, Vellore District) aggrieved by the dismissal of the suit instituted against the Respondents/Defendants for partition of the following properties which have been set out in the Schedule to the Plaint in that suit:-

(2.) Since the matter relates to partition of the properties between blood relatives, it would be useful at the outset to refer to the Genealogy Tree indicating the inter- se relationship between the parties:-

(3.) The case of the Plaintiffs as set out in the plaint is as follows:-