ALLI SEKAR ALIAS SEKAR Vs. RAMU

JUDGEMENT

(1.) The 1st defendant in O.S.No.189 of 2005 having suffered a decree for partition and separate possession of 1/3rd share each of the plaintiff and the defendants 3 to 6 together at the hands of the courts below has come up with this Second Appeal.

(2.) The plaintiff/ 1st respondent is represented by his power agent. The suit is one for partition and separate possession of his 1/3rd share on the following pleadings:-

(3.) Since the 2nd defendant Kumadhavalli @ Kumudha died pending suit, the defendants 3 to 6 were impleaded as her legal representatives. The 7th defendant was impleaded on the plea that he has purchased item Nos.4 to 7 from the 1st defendant. It was claimed that the sale by the 1 st defendant in favour of the 7th defendant is not binding on the plaintiff. On the above contentions, the plaintiff sought for partition as stated above.