MALLIGA Vs. R. UDAYAKUMAR

JUDGEMENT

(1.) The suit is filed for partition for dividing the suit property into four equal shares and allot three such shares to the plaintiffs.

(2.) The brief facts of the case of the plaintiffs are as follows:

(3.) Though several opportunities were given to the defendant to cross examine P.W.1, the defendant has not cross examined P.W.1 and hence, the defendant was set exparte by this Court on 07.11.2019.