VEDAMBAL Vs. PONNARASI

JUDGEMENT

(1.) CHALLENGE in this second appeal is to the concurrent Judgments and decrees passed in Original Suit No.57 of 2004 by the District Munsif cum Judicial Magistrate's Court, Orathanadu and in Appeal Suit No.3 of 2009 by the Sub Court, Pattukkottai.

(2.) THE first respondent herein as plaintiff has instituted Original Suit No.57 of 2004 on the file of the trial Court for the reliefs of partition and separate possession of her half share, wherein the present appellant and the second respondent have been shown as defendants.

(3.) ON the basis of the divergent pleadings raised on either side, the trial Court has framed necessary issues and after analysing both the oral and documentary evidence has decreed the suit as prayed for. Against the Judgment and decree passed by the trial Court, the second defendant as appellant has preferred Appeal Suit No.3 of 2009 on the file of the first appellate Court.