GOVERNMENT OF TAMIL NADU Vs. GANDHIMATHI

JUDGEMENT

(1.) THIS appeal is directed against the Judgment and decree passed by the learned Subordinate Judge, Dharapuram in O.S.No.98 of 1982 dated 21.12.1989.

(2.) THE appellants herein were the defendants before the lower Court. THE suit was filed by the respondent/plaintiff against the appellants/defendants (a) for declaration that the order of the third respondent is null and void (b) for partition of 2/5 share in the suit property (c) to pay the costs of the suit and (d) for other reliefs. THE suit was decreed without costs and the defendants have preferred the present appeal.

(3.) DURING a full fledged trial, the lower Court had examined the fourth plaintiff as P.W.1 and marked Exs.A1 to A12 on the side of the plaintiffs and D.W.1 and D.W.2 were examined and Ex.B1 was marked on the side of the defendants and had come to a conclusion of decreeing the suit. Aggrieved by the said judgment and decree, the defendants 2 & 3 have preferred the present appeal.