G.RAJASURIA, J. - (1.) THIS appeal is focussed as against the Judgment and decree dated 16.09.1993 passed in O.S.No.351 of 1989 on the file of the learned Principal Subordinate Judge, Dindigul.
(2.) HEARD the Advocates on both sides.
(3.) THE parties are referred to hereunder in the same order as they were arrayed before the trial Court. Pithily and precisely the case of the plaintiff as stood exposited from the plaint could be portrayed thus: The plaintiff viz., Chandra Ammal and the defendants 2 to 7 are the children of the deceased Nagaiah Thevar and the first defendant, Meenakshi Ammal. The said Nagaiah Thevar during his lifetime purchased the suit properties from out of his own source of income as he was working in Railways and also cultivating lease hold lands. He died on 14.10.1987, leaving behind the plaintiff and the defendants who are class I heirs within the meaning of the Hindu Succession Act. Since, the plaintiffs request for amicable partition was not responded to positively by some of the defendants, the suit was came to be filed for partition and for allotment of one eighth (1/8) share in the suit properties.;