K ANNAPOORANI Vs. RAMASAMY

JUDGEMENT

(1.) The non-suited plaintiff has preferred the instant appeal aggrieved by the judgment and decree passed by the First Additional District Judge, Erode in O.S.No.36 of 2008.

(2.) For the sake of convenience, the parties are referred to, as per their ranking before the trial Court.

(3.) The plaintiff filed a suit in O.S.No.36 of 2008, before the learned First Additional District Judge, Erode for partition of the suit properties into four equal shares and allot one such share to her.