RAJALAKSHMI Vs. D K LAKSHMI

JUDGEMENT

(1.) The appellant is the first defendant in O.S.No.482 of 1990 on the file of the Additional District Munsif, Salem. The first respondent (since deceased) filed a suit for partition O.S.No.482/1990 before the Additional District Munsif, Salem for partition of the suit property situate in T.S.No.130 of Asthampatti Village, Salem town measuring 664 square feet into four equal shares and to allot one such share to him.

(2.) The case of the first respondent/plaintiff in O.S.No.482/1990 on the file of the Additional District Munsif, Salem is briefly as follows:

(3.) The present appellant, who is the first defendant in O.S.No.482 of 1990 filed a written statement and contested the suit. After full trial, the learned Additional District Munsif, salem though concluded that the first respondent/plaintiff is entitled to 1/4th share in the suit property directed the appellant/first defendant to pay the value of 1/4th share to the first respondent/plaintiff.