V DHARANI Vs. DHANALAKSHMI

JUDGEMENT

(1.) THE plaintiff in the suit filed this appeal as against the judgement and decree dated 29.6.2009 passed by the Additional District Judge, 3rd Fast Track Court Judge, Thiruvallore, in O.S.No.342 of 2007, which was filed for partition of the suit properties.

(2.) THE parties, for the sake of convenience, are referred to hereunder according to their litigative status and ranking before the trial Court.

(3.) IN a bid to shoot down and torpedo, pulverise and refute the arguments and the contentions as put forth on the side of the appellant, the learned counsel for the respondents/defendants would pilot his arguments, which could precisely and briefly, pithily and tersely be set out thus: