MUNIAPPA GOUNDER Vs. P. DHANASEKARAN

JUDGEMENT

(1.) The defendant is the petitioner and the plaintiff is the respondent herein. The petitioner is aggrieved against the order of the Trial Court in dismissing his application filed under Order 13 Rule 3 CPC to reject Ex.A.6/unregistered partition deed, dated 13.06.1988 filed by the plaintiff as inadmissible.

(2.) The case of the plaintiff in his suit filed for declaration of his title and for permanent injunction in respect of the suit property is as follows:

(3.) The said claim of the plaintiff was resisted by the defendant in general, however in paragraphs 9 and 11 of his written statement, it is stated as follows: