ARULMONY Vs. THRESAMMAL

JUDGEMENT

(1.) Three decades and three years ago, a suit was filed on the file of the 'Additional District Munsif's Court, Nagercoil', which shall hereinafter be referred to as 'Trial Court' for the sake of convenience and clarity. To be precise, a suit in O.S.No.82 of 1985 was filed in the Trial Court by one Thresammal and her daughter Mary Rose Delphin, on 23.01.1985.

(2.) Aforesaid suit in the Trial Court was for partition of plaintiffs' 1/5th share in the plaint schedule property and for separate possession of the same after division by metes and bounds. There were eight defendants in all in the Trial Court.

(3.) Property sought to be partitioned is land admeasuring 12+ cents or thereabouts with three houses thereon in Survey No.A3/39 in Vadasery Village in Agasteeswaram Taluk in Nagercoil Sub District in Kanyakumari District. The property (sought to be partitioned) as described in the plaint is as follows: