KARUPAYEE Vs. MANTHIRI PANDIAN

JUDGEMENT

(1.) The second defendant in O.S.No.290 of 1990 on the file of the Principal District Munsif Court, Thoothukudi, is the appellant in this appeal.

(2.) The first respondent in this appeal filed a suit in O.S.No.290 of 1990 before the Principal District Munsif Court, Thoothukudi, for partition of 1/3 share in all the suit properties and for separate possession and also for mesne profits.

(3.) The plaintiff states that he is the son one Veerabuthira Thalaivar. It is admitted that the said Veerabuthira Thalaivar had three children, namely, two sons and one daughter, by name, Mookammal, the third defendant in the suit. It is stated that one of the sons, Muniyasamy died leaving behind his wife one Subbuthayi, the first defendant in the suit and his daughter who is the appellant herein in the second appeal.