L. SURESH Vs. YASOTHAMMAL

JUDGEMENT

(1.) The following are the brief averments contained in the plaint in O.S. No. 270 of 1998:

(2.) After analysing the pleadings, evidence and exhibits the learned Additional District Munsif, Vellore, pre-decreed the suit in respect of 'A' schedule property by dividing into 5 equal shares and allotting one such share to the plaintiff and in enquiry for allotment of 'B' schedule property in favour of the plaintiff based upon the value of suit 'A' schedule property on the whole and dismissed the suit in respect of other relief for declaration and injunction. The same has been confirmed by the learned Principal District Judge, Vellore. Aggrieved against the same the defendants 1 and 2 have preferred this second appeal.

(3.) The following substantial questions of law have arisen for consideration in this Second Appeal:--