VEERAPANDIAN @ HARIDAS Vs. KOTHANDARAMA GOUNDER (DECEASED) AND OTHERS

JUDGEMENT

(1.) Challenging the judgment and decree passed in O.S.No. 67 of 1988 on the file of Subordinate Court, Tindivanam, the 1st defendant has filed the above Appeal. The respondents 2 to 8 were brought on record as legal representatives of the deceased 1st respondent, who died during the pendency of the appeal.

(2.) The plaintiff filed the suit for for partition, separate possession and for mesne profits.

(3.) The appellant is the son of the deceased 1st respondent, the 2nd respondent is the wife of the deceased 1st respondent, the 3rd respondent is the unmarried daughter of the deceased 1st respondent and the respondents 4 to 8 are the married daughters of the deceased 1st respondent.