(1.) THE application is filed seeking a suitable direction to sell the land and building situated at door Nos. 100-102, Poonamallee High Road, Chennai 600 084 in which Hotel Dasaprakash is being run and the staff quarters at door No. 4, Varadarajulu Naidu Street, Chennai 600 008.
(2.) THE applicants as well as the first respondent filed the suit in C. S. No. 285 of 1985 against their other brothers for administration of the estate of late K. Seetharama Rao. The plaint schedule mentioned properties were allotted to the parties to the present application by virtue of an oral family arrangement entered into between all the sons of the said K. Seetharamama Rao on 22. 12. 1988. The parties to the present application took over the business administration of Hotel Dasaprakash and started running the same from the month of January 1989. A memo of agreement was entered into between the parties to the present application on 27. 3. 1989 wherein it was agreed upon to share the property at door Nos. 100-102, Poonamallee High Road, Chennai in the following ratio:-K. Balarama Das23% k. Bhagwan Das23% k. Rama Das24% k. Narayana Das30%
(3.) OF course, there is no specific agreement with respect to the ratio under which the property bearing door No. 4 Varadarajulu Naidu Street, Chennai could be divided. Therefore, all the parties to this application are equally entitled to divide the said property, being co-owners of the same.