RAMASWAMY Vs. PALANIANDI

JUDGEMENT

(1.) THIS appeal is focussed by the defendant as against the judgment and decree dated 26. 10. 1998 passed by the learned Subordinate Judge, Cuddalore in decreeing the suit in O. S. No. 493 of 1992, which was filed by the plaintiffs as against the defendants seeking partition and separate possession of the plaintiffs ?th share in the suit properties and for mesne profits. For convenience sake, the parties are referred to here under according to their litigative status before the trial Court.

(2.) QUINTESSENTIALLY and briefly, pithily and precisely, the case of the plaintiffs as stood exposited from the averments in the plaint could be portrayed thus:

(3.) PER contra, denying and refuting, challenging and impugning the allegations/averments in the plaint, the defendant filed the written statement setting out various averments, the gist and kernel of it would run thus: