KANNUSAMY NAICKER Vs. NATARAJA NAICKER

JUDGEMENT

(1.) THIS appeal is focussed by the plaintiff as against the judgement and decree dated dated 30.11.2004 passed by the Additional District Judge(Fast Track Court III), Vridhachalam, in O.S.No.6 of 2004, which is one for partition.

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

(3.) BEING aggrieved by and dissatisfied with the same, the plaintiff filed this suit on various grounds: