R.RAMANATHAN Vs. M.ARUNKUMAR

JUDGEMENT

(1.) This appeal is focussed by the D2 as against the judgement and decree dated 22.1.2008 passed by the Additional District Court (Fast Track Court No.1), Coimbatore, in O.S.No.119 of 2006, which is one for partition.

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

(3.) A summation and summarisation of the relevant facts, which are absolutely necessary and germane for the disposal of this appeal, in a few broad strokes can be encapsulated thus: