NAGARATHINAM AND ORS. Vs. P. DURAISAMY GOUNDER

JUDGEMENT

(1.) The defeated defendant is the appellant herein. The respondent herein/plaintiff has filed a suit in O.S.No.278 of 1996 before the learned District Munsif, Pollachi, seeking for the relief of partition and also for future loss of income.

(2.) The plaint averments, in brief, are as under:-

(3.) The above second appeal was admitted by this Court on 10.12.2001 by framing the following substantial questions of law:-