CT. SHENTHILNATHAN CHETTIAR Vs. MEENAKSHI ACHI,

JUDGEMENT

(1.) THE above appeal is directed against the judgment and decree dated 30.8.2001 in C.S.No.83 of 1965.

(2.) THE appellant is the third defendant in the said suit filed by the first respondent herein for partition, accounts and mesne profits.

(3.) 1. The brief and relevant facts of the case are stated below.