MANGAIARKARASI Vs. K P LATHA

JUDGEMENT

(1.) THIS appeal is focussed by the first defendant as against the judgment and decree dated 09.12.2003 made in O.S.No.206 of 2003, which was one for partition, on the file of the Additional District Judge (Fast Track Court No.I) Coimbatore.

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

(3.) DURING trial, the plaintiff-P.Latha examined herself as P.W.1 along with P.W.2-Subramania Iyer and P.W.3-K.Natarajan and Exs.A1 to A7 were marked. The first defendant-Mangaiarkarasi examined herself as D.W.1 along with D.W.2-Sivashankaran and Ex.B1 was marked.