KANNAPPAN Vs. PARGUNAN

JUDGEMENT

(1.) PLAINTIFF in 0.S. No. 406 of 1988 on the file of District Munsif Court, Chengalpattu is the appellant.

(2.) MATERIAL, averments in the case could be summarised thus :

(3.) ON the basis of above pleadings, trial court as per judgment dated 10.7.l998 decreed the suit. Trial court hold that defendants have not proved the oral partition and since there is attesting witnesses to Ex.A1, they cannot deny the title of plaintiff. The main reason for decreeing the suit was that defendants 1, 5 and 6 have attested Ex. Al fully knowing the contents of the deed and therefore they are estopped from a questioning the title of plaintiff.