KRISHNASAMY KONAR Vs. NARAYANASAMY KONAR

JUDGEMENT

(1.) The appellant herein had laid a suit in O.S.No.287 of 2007 for partitioning the property of his father. The parties would be referred to by their rank before the trial Court.

(2.) The suit properties are 15 in number and according to the plaintiff, they belong to his father Ammasi Konar, who purchased the same between 1948 and 1974 under Exts.A.1 to A.3 sale deeds. Ammasi Konar died leaving behind him surviving the plaintiff and the defendants as his children. According to the plaintiff, the parties herein became entitled to 1/3rd share each in the suit properties, and he has laid the suit for partitioning his 1/3rd share.

(3.) The following substantial question of law is framed: