SALAI AMMAL DEVANATHAN Vs. PARVATHI AMMAL

JUDGEMENT

(1.) THE defendants are the appellants in this appeal against the Judgment and decree granted in O.S. No. 738 of 1980 on the file of the subordinate Judge, Cuddalore for partition of the respondent-plaintiff's 1/3rd share in the suit properties.

(2.) THE relevant pleadings in the suit are set out below in the light of the arguments advanced before me.

(3.) THE Written statement of the 2nd defendant, which was adopted by the 1st defendant, states as follows: