R GOWRI Vs. T REVATHI

JUDGEMENT

(1.) COMMON JUDGMENT S.A.No.340 of 2011 was filed by the plaintiff in O.S.No.8614 of 2006 and S.A.No.339 of 2011 was filed by the defendants in O.S.No.6175 of 2006, inveighing the common judgment and decrees dated 23.4.2010 passed by the 3rd Additional City Civil Court, Chennai, in A.S.Nos.347 and 348 of 2009 confirming the judgments and decrees dated 28.1.2009 passed by the 14th Assistant City Civil Court, Chennai, in O.S.No.8614 of 2006 & O.S.No.6175 of 2006, respectively, which were filed for obtaining injunctions and for partition, respectively.

(2.) THE parties, for the sake of convenience, are referred to here under according to their litigative status and ranking before the trial Court.

(3.) HEARD both sides.