DURAISAMY GOUNDER Vs. PONNUSAMY

JUDGEMENT

(1.) This Second Appeal has been preferred against the judgement and decree passed in A.S.No.12 of 2012, on the file of the Sub Court, Gudiyattam, Vellore District, dtd. 15/4/2016 in confirming the judgement and decree dtd. 31/1/2012 made in O.S.No. 577 of 1995, on the file of the District Munsif Court, Gudiyattam, Vellore District.

(2.) The plaintiff is the appellant and he has filed the suit for partition of 1/4th share in the suit property and the suit has been dismissed. The Appeal preferred by the plaintiff was also dismissed and hence he has filed this second appeal.

(3.) The short facts pleaded in the plaint of the 1st plaintiff runs as under: