VENNI ALIAS VENNILA Vs. JENOVA

JUDGEMENT

(1.) THIS second appeal is focussed by the first defendant, inveighing the judgement and decree dated 27.10.2004 passed by the Additional District and Sessions Judge, Fast Track Court-III, Chennai confirming the judgement and decree dated 30.8.2000 passed by the XVII Asst.Judge, City Civil Court, Madras, in O.S.No.2227 of 1998, which was filed for partition and permanent injunction.

(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.) ACCORDINGLY the following substantial questions of laws are found suggested in the memorandum of grounds of second appeal.