S THAMARAI SELVAN Vs. S RAJAVELU

JUDGEMENT

(1.) Appeal Suit is filed against the Judgment and Decree dated 05.01.2009 in O.S. No. 156 of 2004 on the file of the Additional District Judge (Fast Track Court No. II) at Salem to pass a preliminary decree for partition and separate possession and decree for permanent injunction. The following are the averments contained in the plaint filed in O.S. No. 156 of 2004.

(2.) In the written statement filed by the defendant it is alleged as under:

(3.) In the reply statement filed by the plaintiff, it is averred as follows: