C.T.N.NARAYANAN CHETTIAR Vs. GOWRI

JUDGEMENT

(1.) This appeal arises out of a suit for partition. The defendants in O.S No.64 of 2015 on the file of the Additional District Judge, Tenkasi are the appellants herein.

(2.) The case of the plaintiff (Gowri) is as follows :

(3.) C.T.N.Narayanan Chettiar who was the sole defendant filed written statement controverting the plaint averments. The substance of the written statement is as follows :