MADHAVAN PILLAI Vs. NEELAVATHY

JUDGEMENT

(1.) The first defendant in the suit is the appellant herein.

(2.) The respondent herein filed a suit for partition seeking half share in the suit property. The suit was dismissed by the Trial Court. The First Appellate Court reversed the findings of the Trial Court and granted preliminary decree for half share. Aggrieved by the same, the first defendant has come by way of this Second Appeal.

(3.) For the sake of convenience, the rank of the parties are referred to as per the ranking in the original suit.