THIRUNAVUKKARASU Vs. S. DAMODHARAN NAICKER

JUDGEMENT

(1.) The defendant is the appellant in this Second Appeal.

(2.) The respondent/plaintiff filed the suit seeking for the relief of partition of the suit properties and for allotment of half share in his favour.

(3.) The case of the plaintiff is that he and the father of the defendant constituted a joint family. All the properties that were acquired and purchased were joint family properties. They divided the properties under a registered partition deed dtd. 2/4/1979. While entering into partition, a gramanatham house site and certain lands were left out and in respect of those two properties, it was decided that they will enter into a partition after obtaining a patta.