MARIAMMAL Vs. SUBBUTHAI

JUDGEMENT

(1.) This Second Appeal has been directed against the Judgment and decree dated 20.01.2009 passed in Appeal Suit No.70 of 2007 by the Sub Court, Kovilpatti, wherein the Judgment and decree dated 12.03.2007 passed in Original Suit No.86 of 2005 by the District Munsif Court, Kovilpatti are reversed.

(2.) The first respondent herein as plaintiff has instituted Original Suit No.86 of 2005 on the file of the trial Court for the reliefs of partition and separate possession of her half share in the suit property, wherein the present appellants and respondents 2 and 3 have been arrayed as defendants.

(3.) The contraction of the plaint is stated like thus: