THAYUMANASAMY Vs. DHANALAKSHMI

JUDGEMENT

(1.) The 1st defendant, who had lost before the Courts below, is the appellant herein.

(2.) The respondents 1 and 2 along with one Poovaathal filed the suit in O.S.No.58/2010 on the file of the Court of District Munsif, Sathyamangalam, against the appellant and one Mr.Velusamy for the relief of partition and separate possession and other consequential relief and consequentially, pliant came to be amended praying for relief of 1/2th share in favour of the plaintiff. The suit after contesting, preliminary decree came to be passed in the said suit. The appeal suit filed by the defendants 1 and 2 was also dismissed by the Lower Appellate Court and hence, this Second Appeal.

(3.) The Trial Court on consideration of pleadings has framed the following issues:-