R.SARASWATHI Vs. B.GANGI AMMAL

JUDGEMENT

(1.) The plaintiff in O.S.No.125 of 1985 on the file of District Munsif Court at Coonoor is the appellant herein.

(2.) The said suit had been filed for partition of the suit schedule properties into 96 equal shares and to allot 11 such shares to the plaintiffs and for consequential reliefs of actual allotment in the aforesaid manner and for costs.

(3.) By judgment dtd. 31/1/2003, the District Munsif Coonoor had entered into a discussion on the oral and documentary evidence adduced and held that the plaintiff was entitled to the relief of partition and separate possession as claimed in the suit and decreed the suit.