DANDAPANI PALO AND OTHERS Vs. MADAN MOHAN PALO

JUDGEMENT

(1.) Defendant 1 to 3 are the appellants against a preliminary decree for partition.

(2.) Parties are related to each other as would be revealed from the genealogy hereunder : <img src="/Docs/623997.jpg">

(3.) Trial court decreed the suit finding that plaintiff has half share in the properties described in 'A' schedule which arc liable to be divided.