NADANASABABATHI Vs. SUBRAMANIYA PILLAI

JUDGEMENT

(1.) THE appeal has been preferred against the judgment and decree dated 31. 1. 95 made in O. S. No. 213/1990 on the file of the Subordinate Judge, Mayiladuthurai.

(2.) THE suit has been filed by the 1st respondent/ plaintiff for partition and separate possession of his 1/4th share in the suit property. The first appellant and the 2nd respondent are his sons, 2nd appellant is the married daughter and the 3rd appellant/4th defendant is the wife of the first respondent. It is an admitted case that the suit properties are ancestral properties of the first respondent and his sons and daughter. The 3rd appellant/4th defendant had claimed maintenance from her husband.

(3.) BEFORE the Trial Court on the side of the 1st respondent/plaintiff himself was examined as P. W. 1. On the side of the appellants and the 2nd respondent, the first appellant and the 3rd appellant were examined as DW1 and DW2 apart from other witnesses. On the side of the appellants and the 2nd respondent Exs. B. 1 to B. 18 were marked.