MINOR MURUGAN Vs. THIRUPATHI GOUNDER

JUDGEMENT

(1.) THE present appeal has been preferred by the plaintiff in O.S. No. 94/1984 on the file of the Sub Court, Dindigul, being aggrieved by the dismissal of his suit seeking the relief of partition and separate possession of his 1/4-th share and for mesne profits.

(2.) HEARD Mr. V. Natarajan, learned counsel appearing for the appellant and Mr. R. Nandakumar, learned counsel appearing for respondents 1 to 3 and Mr. M.V. Krishnan, learned counsel appearing for respondents 4 & 5. For convenience, the parties will be referred as arrayed before the trial Court.

(3.) ON the said pleadings, the trial Court framed the following issues: "