RAMAYEE AMMAL Vs. RAMASAMY GOUNDER

JUDGEMENT

(1.) THE plaintiffs in the partition suit in O.S.No.373 of 1995, on the file of Subordinate Judge, Karur, are the appellants. THEy sought for 1/2 share in 4.93 acres situate in Thukkachi Village in Karur District, comprised in S.No.298/1.

(2.) IT becomes necessary to note down certain relationships as set out in Ex.A.1 Genealogy.

(3.) THE trial Court framed necessary issues. During the trial, first plaintiff Ramayee examined herself as P.W.1 and marked Exs.A.1 to A.5, while the first defendant Ramasamy examined himself as D.W.1 and one Periasamy as P.W.2 and marked Exs.B.1 to B.12.