LAWS(MAD)-2020-2-470

A.MAHESWARI Vs. A.JEYARAJ

Decided On February 27, 2020
A.MAHESWARI Appellant
V/S
A.Jeyaraj Respondents

JUDGEMENT

(1.) Aggrieved over the reversal finding of the First Appellate Court, decreeing the suit filed for partition, the present Second Appeal is filed.

(2.) The parties are arrayed as per their rank before the trial Court.

(3.) The brief fact, leading to file this Second Appeal, reads as follows:-