C SHANMUGAM Vs. C KUMARASAMY PILLAI

JUDGEMENT

(1.) In this second appeal, challenge is made to the judgment and decree dated 19.07.2000 passed in A.S.No.181 of 1999 on the file Additional Sub-ordinate Court, Nagapattinam, confirming the fair and decreetal order dated 21.04.1999 passed in I.A.No.1240 of 1987 in O.S.No.289 of 1984 on the file of the District Munsif Court, Nagapattinam.

(2.) The parties are referred to as per the rankings in the trial court.

(3.) I.A.No.1240 of 1987 has been preferred for passing final decree for allotting the plaintiff's 1/3 share in the suit properties.