V.KATHIRAVAN Vs. VELUCHAMY

JUDGEMENT

(1.) The Second Appeal is directed against the judgment and decree made in A.S.No.144 of 2018 dtd. 18/11/2019 on the file of the Principal District Court, Dindigul, confirming the judgment and decree passed in O.S.No.204 of 2013 dtd. 8/2/2018 on the file of the Additional Subordinate Court, Dindigul.

(2.) The appellant is the plaintiff. He filed a suit claiming partition and allottment of ? share in the suit properties.

(3.) For the sake of convenience and brevity, the parties hereinafter will be referred to as per their status / ranking in the trial Court.