DEEP JYOTHI PROJECTS PVT. LTD Vs. S. RUKUMANI

JUDGEMENT

(1.) By this common order following two appeals are being disposed:- i. A.S.No.266 of 2017 has been filed by the 12th defendant in O.S.No.623 of 2009. The said appellant claims to be a bonafide purchaser of land which is the subject matter of the aforesaid partition suit; and ii. A.S.No.294 of 2017 has been filed by the 2nd and the 5th defendants in the above suit. They are the father and son.

(2.) Aggrieved by the impugned judgement and decree, the above appeals have been filed by the respective appellants. They have prayed for setting aside the impugned preliminary decree passed by the Trial Court holding that the plaintiffs were entitled 2/5th shares each in the suit schedule property.

(3.) For the sake of narration of facts, the ranks given to the parties in O.S.No.623 of 2009 are referred in this appeal.