K. LATHA Vs. K. DEVI

JUDGEMENT

(1.) This Appeal Suit has been filed against the Judgment and Decree, dtd. 8/1/2019 in O.S.No.75 of 2013 passed by the learned VI Additional District Judge, Madurai.

(2.) The appellant/plaintiff herein has filed a suit in O.S.No.75 of 2013 on the file of the learned VI Additional District Judge, Madurai, against the respondents/defendants herein, for partition of 1/7th share in the suit schedule properties. The said suit was dismissed on 8/1/2019 by the Court below. Against the said dismissal order, the appellant/plaintiff is before this Court.

(3.) Heard on either side. Perused the material documents placed on record.