RATHINAM Vs. VALLIAMMAI

JUDGEMENT

(1.) The plaintiff, who suffered concurrently before the trial Court as well as the first appellate Court in a suit for partition, is the first appellant. The appellants 2 to 6 are the legal heirs of the deceased sole plaintiff.

(2.) I have heard Ms.Maria Vinola, learned counsel appointed by the Legal Services Authority, on behalf of the appellants and Mr.V.Meenakshi Sundaram, learned counsel for the contesting respondents 1 to 9. I have also gone through the records.

(3.) The second appeal has been admitted by this Court on 24/7/2024, on the following substantial questions of law: