USHA JAYARAMAN Vs. M K NARAYANI ALIAS KOKULA

JUDGEMENT

(1.) THIS appeal is focussed as against the judgment and decree dated 6/7/1990 passed by the learned Additional Subordinate Judge, Salem in O. S. No. 468 of 1984 in dismissing the suit for partition. For convenience sake, the parties are referred to here under according to their litigative status before the trial Court.

(2.) PITHILY and precisely, tersely and succintly, the case of the plaintiffs as stood exposited from the plaint could be portrayed thus:

(3.) PER contra, remonstrating and denying, challenging and impugning, the allegations/averments in the plaint, the second defendant filed the written statement for and on behalf of the other defendants also with the averments, the gist and kernel of them would run thus: