E ANNAMALAI Vs. E INDIRANI AMMAL

JUDGEMENT

(1.) This Appeal Suit has been directed against the judgment and decree dated 24.04.2017, passed in O.S.No.103 of 2012, by the First Additional District Court, Cuddalore.

(2.) The appellants herein, as plaintiffs, have instituted O.S.No.103 of 2012 on the file of the trial Court, praying to pass a preliminary decree of partition in respect of their shares, wherein, the present respondents have been arrayed as defendants.

(3.) It is averred in the plaint that the plaintiffs and second defendant are the sons of one Ellappa Chettiar. The first defendant is his wife. The remaining defendants are subsequent purchasers. The suit properties have been jointly purchased by the said Ellappa Chettiar and second defendant by their joint exertion. The said Ellappa Chettiar has passed away in the year 2000, leaving behind him, the present plaintiffs and defendants 1 and 2 as his legal heirs. The defendants 1 and 2 have sold the suit properties in favour of defendants 3 and 4. Under such circumstances, the present suit has been instituted for the relief of partition.