MURUGESAN Vs. SUBASH CHANDRABOSE

JUDGEMENT

(1.) The plaintiff in O.S.No.12 of 2005, on the file of the District Court, Sivagangai, is the appellant in this appeal.

(2.) The appellant filed a suit in O.S.No.12 of 2005, for partition of his 5/12 share in all the suit properties and for separate possession of 5/12 share in all the suit properties.

(3.) The case of the plaintiff / appellant can be summarized as follows: