K BALASUBRAMANIAN Vs. K SRINIVASAN

JUDGEMENT

(1.) THE plaintiff in O.S.No.203 of 1989, on the file of the II Additional Sub Court, Trichirappalli, is the appellant herein.

(2.) THIS is a partition suit filed by the plaintiff for partition of his 1/2th share in the properties and for proper accounts of the rents.

(3.) ON the basis of the above pleadings, the learned trial Judge framed the following issues: 1. Whether the suit is bad for partial partition? 2. Whether the plaintiff is entitled to the share as prayed for? 3. Whether the room in occupation of the Super Finance in the first floor belongs to both parties? Whether the defendant is receiving the rents for the same? 4. Whether the plaintiff is entitled for partition and amount as prayed for? 5. To what relief, if any, is the plaintiff is entitled to?