LALITHA Vs. SINGARAM

JUDGEMENT

(1.) This Appeal is focussed by the Defendants as against the judgment and decree dated 18.12.2008 made in O.S. No. 20 of 2004, which was a Suit for partition, on the file of the Principal District Judge, Perambalur. The parties are referred to hereunder according to their litigative status and ranking before the Trial Court. A summation and summarisation of the relevant facts absolutely necessary and germane for the disposal of this Appeal would run thus:

(2.) D1 filed the Written Statement for herself and on behalf of her minor child/D2 resisting the Suit, contending that they are entitled to the share of her deceased husband in the first item of the suit properties. 'B' scheduled property as per her, happened to be the exclusive property of her husband, namely Manoharan; whereupon issues were framed.

(3.) During trial, the First Plaintiff-Singaram examined himself as PW1 along with PW2-Veerapandiyan and marked Exs. A1 to A15. The First Defendant-Lalitha examined herself as DW1.