LAWS(MAD)-2008-8-203

THAMBI ALIAS GIRI Vs. V M DURAISAMY

Decided On August 25, 2008
THAMBI ALIAS GIRI Appellant
V/S
V.M.DURAISAMY Respondents

JUDGEMENT

(1.) ANIMADVERTING upon the dismissal of the suit for partition and for cancellation of sale deeds vide judgment dated 10. 12. 1991 passed by the learned Principal Subordinate Judge, Coimbatore, this appeal is focussed. For convenience sake, the parties are referred to here under according to their litigative status before the trial Court.

(2.) BROADLY but briefly, narratively but precisely, the case of the plaintiff as stood exposited from the amended plaint could be portrayed thus:

(3.) PER contra, denying and refuting, gainsaying and impugning, the allegations/averments in the plaint, the defendants 1 and 2 filed the written statement, the pith and marrow of it, would run thus: