NANTHINI Vs. SELVARAJ

JUDGEMENT

(1.) THIS appeal is focussed by the plaintiff in the suit, animadverting upon the judgement and decree dated 23.10.2009 passed by the Additional District and Sessions Judge, F.T.C.NO.II, Coimbatore, in O.S.No.501 of 2006.

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

(3.) NANDHINI's father and mother, namely, Selvaraj/D1 and Bakkiyam-D3 and Nandhini's brother Senthilkumar-D2, who were arrayed as defendants remained ex-parte in the partition suit also.