VIJAYALAKSHMI Vs. KANDASAMY

JUDGEMENT

(1.) THE petitioners/plaintiffs in I.A.No.378 of 1989(final decree petition) in O.S.No.135 of 1988 on the file of Principal Sub Court, Cuddalore, are the appellants herein. THEre are 12 items of schedule properties to the petition in the final decree.

(2.) THE learned trial Judge, after considering the rival contentions of the parties and after going through the Commissioner's report and plan, has passed a final decree in respect of plaintiffs/petitioners 1/4th share in the petition schedule Items properties except Item Nos.6,10 and 11.