M. THANGAVEL Vs. R. RAJENDRAN

JUDGEMENT

(1.) The defeated second defendant is the appellant herein.

(2.) The plaintiffs filed the suit, in O.S.No.328 of 1995, before the learned Principal District Munsif, Pudukottai, seeking the relief of partition and separate possession of th share in the suit properties and for costs.

(3.) After contest, the learned Principal District Munsif, Pudukottai, by Judgment and Decree, dated 31.07.1997, dismissed the suit.