BHOOPALAN Vs. GOVINDASAMI

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 15.02.2008 passed in A.S.No.27 of 2006 on the file of the Subordinate Court, Cheyyar, reversing the judgment and decree dated 31.10.2006 passed in O.S.No.121 of 2003 on the file of the Additional District Munsif Court, Vandavasi.

(2.) The parties are referred to as per the rankings in the trial court. The plaintiffs in O.S.No.121 of 2003 are the appellants in this second appeal.

(3.) Suit for partition.