THANGAVEL PADAYACHI Vs. RATHNA PADAYACHI AND ORS.

JUDGEMENT

(1.) THIS Second Appeal and the Memorandum of Objections arise out of the decree and judgment of the learned District Judge of Tiruchirapalli in A.S. No. 246 of 1955, reversing the decree and judgment of the learned Subordinate Judge of Tiruchirapalli, in O.S. No. 275 of 1952.

(2.) THE suit, out of which this Second Appeal arises, was filed by the plaintiff for partition and separate possession of his one -sixth share in the suit properties.

(3.) THE second defendant Arumugha Padayachi acquired after the partition of 1939 the following properties: