V. CHINNADURAI Vs. V. VAIYAPURI NAICKER,

JUDGEMENT

(1.) THE plaintiff in O.S.No.232/84 on the file of the Principal Subordinate Judge, Chengleput, is the appellant. He filed the suit against the respondents herein for partition and separate possession of his half share in the suit properties on the following averments:

(2.) THE defendants filed a written statement as follows:

(3.) ON the side of the plaintiff, Exs.A -1 to A -4 were marked. Besides examining himself as P.W.1, the plaintiff examined two other witnesses Mani and Chandran as P.Ws.2 and 3. On the side of the defendants, Exs.B -1 to B -5 were marked and the first defendant examined himself as D.W.1.