A. SELVAMOORTHY Vs. A. CHELLATHANGAM

JUDGEMENT

(1.) THIS appeal is directed as against the judgment and decree passed in A.S.No.50 of 2001 dated 11.10.2002 on the file of the Principal District Court, Kanyakumari at Nagercoil, confirming the judgment and decree passed in O.S.No.856 of 1996 dated 29.09.2000 on the file of the II Additional District Munsif Court, Nagercoil.

(2.) THE parties are referred to hereunder as they were arrayed before the Trial Court.

(3.) A -resume - of facts absolutely necessary for the disposal of the second appeal could be portrayed thus: Chellathangam, the sister of Selvamoorthy, the defendant, filed the original suit seeking partition mainly on the following grounds: