M.D. BALARAMAN Vs. M.D. BALAKRISHNAN

JUDGEMENT

(1.) The third and fifth defendants in O.S. No. 867 of 2006 on the file of the II Assistant City Civil Court, Chennai, are the appellants herein.

(2.) O.S. No. 867 of 2006 had been filed by the plaintiff M.D. Balaraman against his sisters and brothers seeking partition and separate possession of undivided 1/8th share in the schedule 'A' immovable property and schedule 'B' movables and schedule 'C' business and also for accounts relating to the business and for injunction and other reliefs.

(3.) By Judgment and Decree dated 14.10.2009, the suit was partly decreed, granting the plaintiff an undivided 1/8th share in the 'A' schedule property. The suit was dismissed with respect to the reliefs claimed in 'B' and 'C' schedule properties. Thereafter, the plaintiff filed A.S. No. 173 of 2010 and the third and fifth defendants filed A.S. No. 288 of 2010. Both the Appeals came up for consideration before the XVIII Additional City Civil Court, Chennai, on 25.04.2014. By common Judgment of even date, the learned Additional District Judge dismissed both the Appeals.