D.MANGAYARKARASI Vs. M.RAJESWARI AMMAL

JUDGEMENT

(1.) The plaintiff in O.S.No.11907 of 2019, on the file of the III Additional City Civil Court, Chennai, is the appellant herein.

(2.) For the sake of convenience, the parties are referred as per their litigative status before the Trial Court.

(3.) (a). The plaintiff had originally filed a suit for partition and separate possession of her 1/5 share of the suit schedule properties by metes and bounds and for other ancillary relief, on the original side of this Court in C.S.No.695 of 2003.