B. SUBRAMANI Vs. KRISHNAMOORTHY

JUDGEMENT

(1.) The learned Counsel for the appellant advanced his arguments on the substantial questions of law framed by this Court. The respondents have been served and their names have also been printed in the cause list. There is no appearance on the side of the respondents either in person or through Counsel.

(2.) The plaintiff is the appellant in this Second appeal. The plaintiff filed the suit seeking for the relief of partition and claimed 10/11th share in the suit properties.

(3.) The case of the plaintiff is that the suit properties originally belonged to his great grandmother Periammal who became the owner of the property by virtue of a Registered Sale deed dtd. 11/9/1920. On her demise, the property was inherited by her two sons Munusamy and Muthusamy. It is stated that there was oral partition among the two sons and they divided the property among themselves. In the present case, this Court is concerned about the share that fell in favour of Munusamy.