R. RAJARAMAN Vs. R. SURENDRAN AND NINE OTHERS

JUDGEMENT

(1.) This Appeal Suit is filed against the judgement and decree, dated 14.7.1999 in OS.No.37 of 1987 by the Principal Sub Judge, Trichy.

(2.) The Appellant herein was the Plaintiff in OS. No. 37 of 1987. The said suit had been filed, seeking partition of A-Schedule property into four equal shares and allotment of th share to the Plaintiff and for rendition of accounts from 1972 and to ascertain the Plaintiff's th share.

(3.) A-Schedule property was at Old Door No.51-78, New Door No.55, Town Survey Nos.2867 and 2875, Block No.19, Ward No.6, Trichy Fort, Rani Street, Trichy and Door Nos.213, 214 and 215 in Town Survey No.2877 and 2876, Big Bazaar Street, Trichy Fort, Trichy.