RAJAM SREERANGUM Vs. P THIAGARAJAN,; SUSILA SOUNDARAPANDIAN; PADMINI PERUMAL AND CHITRA MUTHUSAMI

JUDGEMENT

(1.) The appellant calls in question the legality of the judgment and decree dated 11/3/1992 passed in Original Suit No. 9 of 1985 by The Principal Sub-Court, Madurai.

(2.) The appellant herein as plaintiff has instituted the original suit No. 9 of 1985 on the file of the Principal Sub-Court, Madurai for the reliefs of declaration, partition, rendition of account and also for future profit, wherein the present respondents have been arrayed as defendants. The trial Court after contemplating both the oral and documentary evidence has dismissed the suit without costs. The judgment and decree passed by the trial Court are now being challenged in the present appeal at the instance of the plaintiff.

(3.) The nubble of the averments made in the plaint may be stated like thus: