P.PARAMESHWARI Vs. SUBBATHAL

JUDGEMENT

(1.) This is a truly unfortunate case. The litigation has been languishing for the past 27 years and that too, at the level of trial. The parties have been litigating only on the peripheries without being in a position to find the result of the litigation.

(2.) For the sake of convenience, the parties will be referred to as per their rank in the suit.

(3.) This is a suit for partition. Originally, one Sornathal filed O.S.No.392 of 2006 on the file of Additional District Munsif, Tiruppur seeking for partition and separate possession. That suit was dismissed as withdrawn, constraining her sister one Subbathal to present this suit for the very same relief.