CHANDRAKANTHAMMAL Vs. CHITTIBABU

JUDGEMENT

(1.) THIS appeal has been preferred against the Judgment and Decree of the trial Court, namely, the Additional District Judge (Fast Track Court), Chidambaram dated 01.07.2002 made in O.S.No.4 of 2002 on the file of the said Court. The suit was dismissed by the trial Court.

(2.) AS against the same, Chandrakanthammal, who figured as the sole plaintiff in the said suit, had filed the appeal as the sole appellant. During the pendency of the appeal, Chandrakanthammal died and Ramakrishnan has been impleaded as the second appellant to represent the estate of the deceased Chandrakanthammal.

(3.) BASED on the above said allegations, Chandrakanthammal, the sole plaintiff, had prayed for a decree for partition dividing the suit properties into two equal shares and allotting one such share to the plaintiff and to put her in possession of the same. She had also prayed for determination of mesne profits. Though Selvam was shown to be second defendant and Suganthi was added as third defendant, they did not file any Written Statement.