T. THANIGAINATHAN Vs. BHAVANI SANKARI AND OTHERS

JUDGEMENT

(1.) The suit has been filed seeking partition and separate possession of the plaintiff's ? ..?th share in the suit property.

(2.) The contents of the plaint in brief are as follows :

(3.) The defendants 1 and 2 remain ex-parte. The defendants 3 and 4 filed a written statement. The sum and substance of the allegations made by the defendants 3 and 4 are as follows :