T. RAJESHWARI Vs. P. KARUNAMBIGAI

JUDGEMENT

(1.) The present Second Appeal is preferred against the judgment and decree dtd. 17/6/2025 in A.S. No.17 of 2024 on the file of I Additional District Court, Coimbatore, confirming the judgment and decree dtd. 22/1/2024 passed in O.S. No.39 of 2010 on the file of the Sub Court, Pollachi.

(2.) The 1st respondent, as plaintiff, filed the above suit for partition, claiming 1/3rd share in the suit properties and for separate possession.

(3.) The plaintiff and the defendants 1 and 2 are the sisters of one Thirugnana Shanmugam and the 3rd defendant is the wife of the said Thirugnana Shanmugam.