R NILAKANTA IYER Vs. RAMANARAYANA IYER

JUDGEMENT

(1.) This petition arises out of a suit for partition instituted by the plaintiff. The correctness of the finding of the learned Subordinate Judge under issue No. 15, which was taken up for preliminary adjudication has been challenged in revision by the plaintiff. Issue No. 16 was also decided, and against that decision C.R.P. No. 1735 of 1947 was filed by the fourth defendant, but that petition was not pressed and was eventually dismissed.

(2.) In the suit for partition that the plaintiff instituted, he impleaded his brothers, defendants 5 and 6, his father the first defendant, and his mother, the second defendant. Besides, the third defendant, the daughter of the family, and the fourth defendant, her husband, were also made party defendants.

(3.) Two items of property in which the plaintiff claimed a share were leases, one the lease of certain properties in Thiruvaduthurai and the other a lease of certain other properties in Narasingampettai village both in Tanjore District.