K.VALLAKONDAMA NAICKER Vs. SARKARAI

JUDGEMENT

(1.) Being aggrieved by the judgment and decree passed in A.S.No.22 of 2002 on the file of the Subordinate Court, Srivilliputhur, the sole plaintiff has preferred the second appeal.

(2.) Parties are referred to hereunder according to their litigative status before the trial Court.

(3.) Originally, the suit in O.S.No.68 of 1999 was filed before the District Munsif Court, Srivilliputur, by the present appellant herein against the legal representatives of Seeniammal, wife of Subba Naidu and Muthulakshmi Ammal, wife of Muthiah Naicker, his maternal aunt, for partition of 1/3rd share in the suit property, which is a land and tiled house situated at Thulukampatti Village, Srivilliputur Taluk, Natham Survey Nos.155/13, 155/14.