VARNINI KARTHIKEYAN Vs. PADMAKARAN

JUDGEMENT

(1.) The plaintiff in a suit for partition has come up with the present appeal, aggrieved by the dismissal of the suit concurrently by the courts below.

(2.) The brief facts necessary for the disposal of the appeal are as follows:-

(3.) On 10/9/2013, while admitting this appeal, this Court framed the following substantial questions of law for consideration:-