N JAYAVEL Vs. M NALLAMMAL

JUDGEMENT

(1.) THE unsuccessful plaintiff in O.S.no.485 of 1990 on the file of the Principal Subordinate Court, Salem, is the appellant in the above appeal. For the sack of convenience the parties are referred to as they are arrayed in the suit.

(2.) THE plaintiff has filed the suit seeking partition of the suit properties into four equal shares and for allotment of three shares to him and for permanent injunction against the defendant from in any way encumbering or alienating the suit properties.

(3.) DURING trial the plaintiff has examined himself as P.W.1 and three other witnesses have been examined as P.W.2 to 4 and Ex.A.1 to 7 have been marked on the side of the plaintiff. The defendant got herself examined as D.W.1 and Ex.B.1 to B.22 have been marked on her side.