V.CHACKRAPANI Vs. KRISHNAMOORTHY

JUDGEMENT

(1.) Heard the learned counsel appearing on either side.

(2.) This appeal is filed against the Judgment and Decree passed in O.S.No.71 of 1985 dated 16.10.1998 on the file of the learned Subordinate Judge, Kumbakonam.

(3.) The first appellant herein is the first defendant, the appellants 2 to 4 herein are the legal heirs of the first defendant, the first respondent herein is the plaintiff and the respondents 2 to 5 herein are the defendants 2, 3, 4 and 5 in the suit. The first respondent filed a suit in O.S.No.71 of 1985 seeking a prayer of partition and for a share of 1/6th share in the schedule properties. The suit was decreed and preliminary decree was passed. Against which the appellant has preferred this appeal.