M SANKARANARAYANAN Vs. GEETHA SANTOSH

JUDGEMENT

(1.) This Appeal Suit has been directed against the final decree passed in I.A.No.70 of 2007 in O.S.No.712 of 2004, by the I Additional District Court, Coimbatore.

(2.) The appellants herein, as plaintiffs, have instituted original suit No.712 of 2004, by on the file of the trial Court, praying to pass a preliminary decree of partition in respect of their 7/9 shares in both 'A' and 'B' schedule properties, wherein, the present respondent has been shown as sole defendant.

(3.) The trial Court, after considering the available evidence on record, has passed a preliminary decree and in pursuance of the same, for passing a final decree, the plaintiffs, as petitioners, have filed I.A.No.70 of 2007, on the file of the trial Court.