Y GNANALOCHANI Vs. J YOGANANDAN

JUDGEMENT

(1.) Suit for partition and separate possession of plaintiff's half share in the suit B and C Schedule properties.

(2.) On the basis of the pleadings of either parties, this court, on 23.09.2015, framed the following issues for disposal of the suit:

(3.) Whether Schedule 'C' Property was not purchased solely by the defendant alone raising loans and funds and later discharged the said debts on his own?