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The Case was fought by a person who refused representation by a Lawyer. The appellant approached the Supreme Court by filing the Special leave Petition against the decision of the High Court who refused to set aside the decision for dismissal of the suit of partition by the Trial Court. The Supreme Court condoned the delay of 2088 days in filing the Special Leave Petition. The Supreme Court requested Advocate, V. Mohna to appear on behalf of the petitioner as she was conversant only in Tamil language. Instead the appellant kept on insisting that she does not want the senior counsel to appear for her.
The court ordered her to make written submissions instead of offering submissions in Tamil, as she ignored the opportunity of utilizing the services of a Senior Advocate. A judgment was passed by the Bench that the property fell to the share of AppavuGounder because the suit cannot be permitted to travel beyond the pleadings as there was no counter-evidence.
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