GNANASUNDARI Vs. AMIRTHALINGAM PILLAI

JUDGEMENT

(1.) This Second appeal is focussed by the deceased plaintiff-Gnanasundari animadverting upon the judgment and decree dated 14.11.1997 passed by the Principal District Judge, Chingleput, in A.S. No. 80 of 1997, reversing the judgment and decree dated 3.4.1997 passed by the Sub Court, Tiruvallur, in O.S. No. 53 of 1990, which was one for partition. The parties, for the sake of convenience, are referred to hereunder according to their litigative status and ranking before the trial Court. During the pendency of second appeal, the plaintiff died, whereupon, her legal representatives were brought on record.

(2.) Compendiously and concisely, the relevant facts absolutely necessary and germane for the disposal of this second appeal would run thus:

(3.) Challenging and impugning the judgment and decree of the first appellate Court, this second appeal has been filed by the plaintiff on various grounds and also suggesting the following substantial questions of law: