MANIAMMAI Vs. KANTHAROOBI AMMAL

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by the First Appellate Court in A.S.No.7 of 2004 dated 26.11.2004 in confirming the judgment and decree passed by the trial court in O.S.No.146 of 1998 dated 27.10.2003 in passing preliminary decree for partition.

(2.) The appellant herein is the plaintiff and the respondents are the defendants before the trial court.

(3.) The case of the plaintiff before the trial court would be as follows:-