MUTHAMMAL (DIED) Vs. VIJAYAKUMARI

JUDGEMENT

(1.) The first and second defendants in O.S.No.14 of 2004 on the file of the Additional District and Sessions Judge (Fast Track Court), Dindigul are the appellants herein.

(2.) O.S.No.14 of 2004 had been filed by the plaintiffs Tmt.Vijayakumari, Rajamanoharan, and Selvi.Menaka, seeking 5/8th undivided share in the suit schedule properties and also mesne profits. The said suit came up for consideration on 17.01.2005 and the Additional District and Sessions Judge (Fast Track Court), Dindigul, decreed the suit in so far as the second and third plaintiffs were concerned and granted 1/4th undivided share in the A and B schedule properties and dismissed the suit with respect to C and D schedule properties and also with respect to the claim for past mesne profits. The suit was dismissed as against the first plaintiff.

(3.) Challenging the said Judgment and decree the first and second defendants have filed the present appeal.