BALASUNDARAM Vs. RUKMANI AMMAL AND ORS.

JUDGEMENT

(1.) THE above appeal arises against the judgment and decree passed in O.S.NO.105 of 1985 on the file of the Subordinate Court, Tuticorin. The plaintiff is the appellant and the respondents 1 to 10 were the defendants in the suit. The 11th respondent was impleaded by this Court in C.M.P. No. 8480 of 1990 and during the pendency of the appeal, the 11th respondent had died and his legal representatives were brought on record as respondents 12 to 16. The plaintiff filed the suit in O.S. No. 105 of 1985 for partition.

(2.) THE brief case of the plaintiff is as follows:

(3.) THE 9th defendant also admitted the case of the plaintiff and prayed for passing of preliminary decree.