SUBRAMANIAM Vs. SUBBULAKSHMI

JUDGEMENT

(1.) THE first defendant in the suit has preferred this appeal against the judgment and decree of the Subordinate Court, Namakkal made in O. S. No. 227 of 1986, dated 14. 09. 1992, in and by which, a decree is granted declaring that the plaintiff is entitled to one-third share of the suit schedule property.

(2.) BRIEF facts leading to the filing of the appeal, in a nutshell, are as under:

(3.) HEARD Mr. T. R. Rajaraman, learned counsel for the appellant and Mr. D. Sivakumar, learned counsel for the respondents.