SELVI Vs. BALASUBRAMANIAN

JUDGEMENT

(1.) THIS second appeal is focussed by the plaintiff in the suit, as against the judgement and decree dated 15.10.2004 passed by the Principal Subordinate Judge, Vridhachalam, in A.S.No.111 of 2003 and in Cross Appeal No.111 of 2003, reversing the judgement and decree dated 30.4.2003 passed by the II Additional District Munsif, Vridhachalam, in O.S.No.220 of 1995, which was 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.) PER contra, in a bid to torpedo and pulverise the arguements as put forth and set forth on the side of the appellant/plaintiff, the learned counsel for D1 and D2 would pyramid his arguements, which could tersely and briefly be set out thus: