SAVITHRI Vs. L. NAGARAJ MALLAMMA (DECEASED)

JUDGEMENT

(1.) The plaintiff in the suit O.S.No.30 of 2006 filed for partition on the file of the Subordinate Court, Nilgiris, Udhagamandalam is the appellant before this Court.

(2.) The brief facts which have culminated in filing of the above appeal are herein below set out and the parties are referred to in the same litigative status as before the trial Court.

(3.) Before proceeding to discuss the facts of the case, it is necessary to just set out the genealogy for morefully appreciating the relationship amongst the parties. Lingappa = <IMG>JUDGEMENT_265_LAWS(MAD)11_2022_1.jpg</IMG>