NATARAJAN Vs. RAJATHI

JUDGEMENT

(1.) The second defendant Natarajan in O.S.No. 296 of 1995 on the file of the District Munsif Court, Athur, is the appellant herein.

(2.) O.S.No. 296 of 1995 had been filed by the plaintiff Rajathi, daughter of the appellant herein, seeking partition and separate possession of 1/4th share in the suit property. By Judgment and Decree dated 25.07.2000, the suit was decreed and a preliminary decree was passed as prayed for. Thereafter the second defendant filed A.S.No. 20 of 2000 before the Sub Court, Athur. By Judgment and Decree dated 11.01.2002, the First Appeal was dismissed and the Judgment of the trial Court was confirmed. Challenging that Judgment, the second defendant had filed the present Second Appeal.

(3.) The Second Appeal had been admitted on the following two substantial questions of law:-