PARAMESWARI ALIAS GNANASAKTHI Vs. RAJA RATINAM

JUDGEMENT

(1.) The Plaintiff in O.S. No. 9/1992 on the file of the Additional District Judge (FTC) Chidambaram has come forward with A.S. No. 676/2002 as against the disallowed portion of her claim made in the plaint. The first Defendant therein has filed A.S. No. 857/2002 against the preliminary decree for partition passed by the trial court in the above said suit. Therefore, for the sake of convenience, the parties are referred to in accordance with their rankings in the suit.

(2.) Parameswari @ Gnanasakthi, the Plaintiff filed the original suit raising the following contentions:

(3.) Raja Rathinam, the first Defendant contested the suit by filing a written statement containing the following allegations.