VEDANAYAKI Vs. C V NARAYANASAMY (DECEASED)

JUDGEMENT

(1.) The plaintiff in O.S.No. 446 of 1996 on the file of the Principal District Munsif Court, Erode, is the appellant herein.

(2.) O.S.No. 446 of 1996 had been filed by the plaintiff Vedanayaki against her father, brothers and sisters seeking a preliminary decree for division of the suit schedule property into 8 equal shares and for separate possession of one such share and for future mense profits of Rs.1,000/- per month and for costs. By Judgment and Decree dated 16.11.1996, the suit was dismissed.

(3.) The plaintiff then filed A.S.No. 86 of 1997 on the file of the Principal District Court, Erode. By Judgment and Decree dated 27.02.1998, the appeal was also dismissed.