CHINNATHAMBI PADAYACHI Vs. SIVAKOLUNDU AMMAL

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by the First Appellate Court in A.S.No.258 of 2002 before the District Court, Perambalur dated 30.07.2004 in confirming the preliminary decree and judgment passed by the trial Court in O.S.No.173 of 1997 dated 26.06.2002 in a suit for partition.

(2.) The appellant herein was the defendant and the respondent was the plaintiff before the trial Court.

(3.) The brief averments made by the plaintiff before the trial court would be as follows:-