K JAYAKUMAR Vs. KOTEESWARAN

JUDGEMENT

(1.) THIS appeal is focussed as against the judgment and decree dated 22. 10. 2002 passed by the III Additional Judge, City Civil C, , 1973urt, Chennai in O. S. No. 4879 of 1997, which is a suit for partition. For convenience sake, the parties are referred to here under according to their litigative status before the trial Court.

(2.) THE parodying and portrayal of the case of the plaintiffs, succinctly and precisely, as stood exposited from the plaint would run thus:

(3.) REMONSTRATING and refuting, controverting and contradicting, the allegations/averments in the plaint, the defendants filed the written statement with various averments, the warp and woof of them would run thus: