K.RAMACHANDRAN Vs. KANNA GOUNDE

JUDGEMENT

(1.) The second appeal is focussed by the plaintiff as against the judgement and decree dated 30.11.2004 passed by the Principal Subordinate Judge, Tindivanam, in A.S.No.89 of 2002 confirming the judgement and decree dated 30.10.2002 passed by the District Munsif, Gingee, in O.S.No.475 of 1989, which was filed for partition.

(2.) The parties, for convenience sake, are referred to here under according to their litigative status and ranking before the trial Court.

(3.) A summation and summarisation of the germane facts absolutely necessary for the disposal of this second appeal would run thus: