SELVASUBRAMANIAM Vs. SUBBURATHINAM

JUDGEMENT

(1.) The defendant in O.S.No.18 of 2011 on the file of the learned First Additional District Judge, Coimbatore is the appellant herein. The respondent is the plaintiff in the suit. The respondent filed the said suit for partition and for allotment of her half share in the suit properties. The trial Court by decree and judgement dated 21.01.2013 has decreed the suit as prayed for. Challenging the same, the appellant is before this Court with this first appeal.

(2.) I have heard the learned counsel for the appellant and the learned counsel for the respondent and I have also perused the records carefully.

(3.) The case of the plaintiff in brief is as follows:-