N. NALLUSAMY Vs. NATARAJAN AND OTHERS

JUDGEMENT

(1.) This Appeal Suit has been filed against the Judgment and Decree passed by the learned Principal Subordinate Judge, Thiruchirappalli, in O.S.No.308 of 1986, dated 03.04.2000.

(2.) The plaintiff in the suit in O.S.No.308 of 1986 on the file of the learned Principal Subordinate Judge, Thiruchirappalli is the appellant in the above appeal. The appellant filed the suit in O.S.No.308 of 1986 for directing the 13th defendant to execute the sale deed in respect of ? ..?th share in the suit 'A' schedule property in favour of the plaintiff in terms of the sale agreement, dated 30.10.1985 and for partition and separate possession of his ? ..?th share in 'A' schedule property in the suit and also for directing the defendants to partition and separate possession in ? .. "rd share in 'B' schedule property and for other consequential reliefs.

(3.) The suit 'A' schedule property was a vacant site measuring an extent of 1 Acre 18 cents in Survey No.34, situated in Town Cantonment, Trichy Taluk, Trichy District. The suit 'B' schedule property is a superstructure available in the suit 'A' schedule property.