N RAJAMMAL DIED Vs. P MARAGATHAMMAL

JUDGEMENT

(1.) PLAINTIFF in O. S. No. 57 of 1990, on the file of subordinate Judge, Tiruppur, is the first appellant.

(2.) SUIT filed by her was one for partition claiming one-fifth share in the plaint schedule items and also to direct the defendants to put her in possession of the share so allotted. Consequent relief as to payment of profits was also sought for. She also prayed for costs of suit.

(3.) DEFENDANTS 1 and 5 remained ex parte.