KRISHNAMMAL AND ORS. Vs. V. GURUNATHAN AND ORS.

JUDGEMENT

(1.) The second defendant in a suit for partition is the appellant herein. The suit was decreed by the trial Court which came to be confirmed by the first Appellate Court. Parties would be referred to by their ranks before the trial Court.

(2.) Two broad statements can be made at the outset:

(3.) As outlined in the earlier paragraph, facts and the documentary evidence that aid their proof, are admitted and hence it would be advantageous to narrate the same sequentially: