DR.R.RATHNA DEVI Vs. R.SATHISH

JUDGEMENT

(1.) Aggrieved over the judgment and decree passed by the learned III Additional Principal Judge, Family Court, Chennai, in O.S.No.328 of 2019, dtd. 7/1/2023, granting a preliminary decree declaring the plaintiff's half share in the suit property, the present appeal has been filed by the defendant in the suit.

(2.) For the sake of convenience, the parties will be referred to as per their rank before the trial Court. The plaintiff is the husband and the defendant is his wife.

(3.) The plaintiff's case, in brief, is as follows :