(1.) The plaintiff, in O.S.No.70 of 2008 on the file of the District Munsif Court, Uthamapalayam, is the appellant herein.
(2.) O.S.No.70 of 2008 has been filed by the plaintiff, G.Dharmar, against his brothers, Jeyasekar, Pasupathi and Murugan and sisters Vasantha and Dhanalakshmi, seeking partition and separate possession of the 1/6th undivided share in the suit property and also for future mesne profits. The said suit came up for consideration before the District Munsif Court, at Uthamapalayam and by judgment dated 09.02.2010, the suit was dismissed. As against that judgment, the plaintiff filed A.S.No.2014 of 2010, which came up for consideration before the Sub Court, Uthamapalayam. By judgment dated 31.05.2010, the appeal was also dismissed.
(3.) Challenging that dismissal, the plaintiff has filed the present second appeal.