R RAVICHANDRAN Vs. R NAGARAJAN AND ORS

JUDGEMENT

(1.) The plaintiff has filed the suit for the relief of partition, separate possession, mesne profit, rendition of accounts and other reliefs based on the following plaint averments:-

(2.) The first defendant resisted the suit by filing a separate written statement, the contents of which are as follows:

(3.) The contentions raised in the written statement of the second and third defendants are as follows: