(1.) Challenge in this second appeal is made to the judgment and decree dated 23.04.2008 passed in A.S.No.23 of 2007 on the file of the Subordinate Court, Dharapuram, reversing the judgment and decree dated 19.01.2007 passed in O.S.No.56 of 2001 on the file of the District Munsif Court, Dharapuram.
(2.) The second appeal has been preferred by the first defendant in O.S.No.56 of 2001.
(3.) Suit for partition.