RAJAGOPAL GOUNDER Vs. MADURI GOUNDER

JUDGEMENT

(1.) The plaintiff in O.S.No.42 of 1987, on the file of the Sub Court, Villupuram, is the appellant herein. He filed the suit for partition and for mesne profit.

(2.) The Trial Court decreed the suit partly, and granted 1/6 share to the plaintiff in respect of items 1 to 3, 5, 6, 9 to 18, 29, 32 to 37 and half share in items 22 and 23 of 'A' schedule property. Insofar as 'B' schedule properties are concerned, the Trial Court held that the second item of 'B' schedule property was also liable to be partitioned and the plaintiff was granted 1/6 share in it.

(3.) Aggrieved by the rejection of the plaint in respect of items 19, 20, 33 and 34 and for the whole of items 22 and 23 of 'A' schedule property, and also aggrieved by the findings in respect of the loans payable by the family, this Appeal was filed.