K T DAYALAN Vs. K T KIRUBANANDAM

JUDGEMENT

(1.) THIS appeal is focussed as against the judgment and decree dated 30/1/2002 passed by the learned Subordinate Judge, Gudiyatham in dismissing the suit in O. S. No. 114 of 1999 relating to items 2 to 4 and decreed the suit in respect of item No. 1 ordering partition. For convenience sake, the parties are referred to here under according to their litigative status before the trial Court.

(2.) IN view of the fact that this appeal is focussed only as against the first item of the suit property and not relating to the dismissal of the suit relating to items 2 to 4, the other details relating to items 2 to 4 in the plaint as well as in the written statement are not set out here under.

(3.) NIGGARD and bereft of details, the case of the plaintiffs, as stood exposited from the plaint, could be portrayed thus:-