N. RAJESWARI AMMAL Vs. C. CHINNASWAMI NAICKER

JUDGEMENT

(1.) The appellant is the plaintiff in O.S. No.333 of 2004, on the file of the Principal District Munsif, Cuddalore. She filed the said suit against the respondents/defendants for partition of the suit properties into three equal shares and to allot one such share to her and for costs.

(2.) For the sake of convenience, the parties are referred to as per their ranking in the trial court and at appropriate places, their rank in the present appeal would also be indicated.

(3.) The brief facts of the case of the plaintiff are as follows: