P R MUNUSWAMY NAIDU Vs. V VENKATESAN

JUDGEMENT

(1.) 8th defendant in O. S. No. 294 of 1973, on the file of II Additional Subordinate Judge' s Court , Vellore , North Arcot District, is the appellant.

(2.) SUIT filed by plaintiffs was one for partition claiming 3/8th share in the plaint items.

(3.) AT the time of admission of the second appeal, the following substantial questions of law were raised for consideration: ' (1) Whether the learned Judge is right in holding mat Ex. B-6 was only a release deed and not a conveyance" (2) Whether the learned Judge is right in holding that ex. B-6 would enure to the benefit of the plaintiff and his mother and sister" and (3) Whether the learned Judge is right in thinking that the question of the status from plaintiff as the son of Veeraraghava Naidu was not in dispute in the appeal"'