PARVATHI Vs. K SIVALINGAM

JUDGEMENT

(1.) THIS appeal is focussed as against the judgment and decree dated 24.01.1994 passed by the learned Principal Subordinate Judge, Salem in O.S.No.667 of 1985, which was filed by the plaintiff as against the defendants seeking partition. For convenience sake, the parties are referred to here under according to their litigative status before the trial Court.

(2.) THE unsuccessful second defendant filed this appeal.

(3.) THE trial Court framed the relevant issues. During trial, on the side of the plaintiff P.Ws.1 to 5 were examined and Exs.A1 to Ex.A18 were marked. On the side of the respondents D.Ws.1 to 4 were examined and Exs.B1 to Ex.B81 were marked. Ultimately, the trial Court decreed the suit for partition.