KUPPAMMAL (DIED) AND ORS Vs. VALLIAMMAL AND ORS

JUDGEMENT

(1.) Plaintiff in O.S.No.298 of 1988 on the file of the Sub Court, Tirupur is the appellant.

(2.) The plaintiff filed the suit for partition and separate possession of 1.30.5 acres of land from the suit property by dividing the property by metes and bounds or in the alternative, to declare that the plaintiff is entitled to 1.30.5 acres of land from and out of the western 8.25 acres in S.No.825/2A1 of the suit property and for direction to defendants 1 to 9 to deliver possession of that 1.30.5 acres to the plaintiff. The suit was dismissed and as against the same, this appeal is filed.

(3.) The case of the plaintiff as seen from the plaint is as follows:-