S GANESAN Vs. S ISSAC

JUDGEMENT

(1.) Ganesan, the plaintiff is the appellant herein. He filed the suit for partition and separate possession. The suit was dismissed by the trial Court. Aggrieved by the same, he filed an appeal before the lower appellate Court, which in turn dismissed the same confirming the decree passed by the trial Court. Hence, the second appeal.

(2.) The case of the plaintiff is as follows :

(3.) The case of the first defendant is as follows :