R.AYYASAMY Vs. R.NAGARAJAN

JUDGEMENT

(1.) Based on the Will executed by one Ramasamy Mudaliar, the revision petitioner has filed a suit in O.S.No.147 of 2005 before the V Additional District Court, Coimbatore for partition by metes and bounds into two equal shares and for allotment of one such shares to the plaintiff in the suit property by appointing a Commissioner to effect the partition and for costs. The first defendant has filed a written statement opposing the claim of the plaintiff based on the Will for equal shares in the suit properties.

(2.) The case of the applicant/first respondent/first defendant is as under:

(3.) The first respondent/plaintiff has filed counter statement before the trial Court as under: