GOPALAKRISHNAN Vs. PAVUN AMMAL

JUDGEMENT

(1.) The plaintiff in O.S.No.173 of 1987 on the file of the Subordinate Court, Pudukkottai is the appellant herein. He had filed the said suit, seeking partition and separate possession of the suit schedule properties. The defendants were his mother, brothers and sisters. The above said suit came for consideration before the Subordinate Court, Pudukkottai, by Judgement and Decree dated 06.04.1990 the suit had been dismissed.

(2.) Challenging the said Judgment and Decree, the plaintiff had filed the present first appeal. Pending the first appeal, the first respondent who was the first defendant in the suit, the mother of the plaintiff and other defendants died. Since all the children were parties to the suit the question of bringing on record any additional legal representatives did not arise.

(3.) O.S.No.173 of 1987 - Subordinate Court, Pudukottai :