KUPPUSAMY GOUNDER Vs. MOHANRAJ

JUDGEMENT

(1.) This Appeal is filed against the judgment and decree dtd. 5/1/2019 made in A.S.No.19 of 2015 on the file of learned Sub-Judge, Dharapuram, partly allowing the judgment and decree dtd. 9/6/2015 in O.S.No.131 of 2007 on the file of learned District Munsif, Dharapuram.

(2.) Appellants herein are the defendants and respondent herein is the plaintiff before the trial Court. For the sake of convenience, the parties are referred to herein as per their rank in Original Suit.

(3.) The respondent herein, as the plaintiff, filed the suit in O.S.No.131 of 2007 seeking the relief of partition of the suit schedule properties - items 1 to 3 into three equal parts/shares by considering good and bad soil and allot one such share to the plaintiff, by appointing an Advocate Commissioner and for costs.