RAMATHAL Vs. CHINNASAMY GOUNDER

JUDGEMENT

(1.) The plaintiff in a suit for partition and separate possession, which has been dismissed by the Trial Court, is the appellant.

(2.) PLEADINGS:

(3.) I have heard Mr.Myilsamy, learned counsel for the appellant and Mr.P.Valliappan, learned Senior Counsel for Mr.N.S.Suganthan, for M/s.NSS Advocates LLP Advocacy for the respondents 1 to 3. There is no appearance on the side of the fourth respondent who has remained exparte even before the Trial Court.