VALSALAM NADAR Vs. MARY KANAGAM

JUDGEMENT

(1.) S.A.No.1098 of 1994 had been filed against the judgment and decree, dated 27.06.1994, made in A.S.No.24 of 1993 on the file of the Subordinate Court, Kuzhithurai reversing the judgment and decree dated 23.03.1993 made in O.S.No.468 of 1985 on the file of the Additional District Munsif Court, Kuzhithurai.

(2.) The defendant in the suit was the appellant in the second appeal. The suit was filed for partition. It had been dismissed by the trial Court. The first appellate Court reversed the findings of the trial Court. The second appeal had been admitted on the following substantial questions of law:

(3.) The second appeal was argued at length by the learned Counsel for the appellant and for the respondent. Thereafter, by judgment dated 12.01.2012, Honourable Mr.Justice N.Paul Vasanthakumar (as his Lordship then was), held as follows: