R VENUGOPAL Vs. ANUSUYA

JUDGEMENT

(1.) BEING aggrieved with the dismissal of suit for partition in O.S.No.338 of 1996 on the file of Additional Sub-Court, Erode, the unsuccessful Plaintiff has come forward with this Appeal.

(2.) PLAINTIFF, one R.Vaithiyalingam and Perumal are the sons of Rangasami Naicker. The 1st Defendant is the wife of Perumal, who is the elder brother of PLAINTIFF. The 2nd Defendant is the daughter of 1st Defendant and Defendants 3 and 4 are purchasers of items 7 and 10 respectively from Defendants 1 and 2.

(3.) ON the above pleadings, the trial Court framed 4 issues. To substantiate the Plaintiff's case, Plaintiff examined himself as P.W.1. The attestors to Ex.A.7 - Rajamanickam and Mohanasundaram were examined as P.Ws.2 and 3 and one Chandran was examined as P.W.4. Exs.A.1 to A.26 were marked. ON behalf of the Defendants, the 1st Defendant examined himself as D.W.1 and Exs.B.1 to B.13 were marked.