LAWS(MAD)-2012-1-95

THANGAVEL Vs. R BALASUBRAMANIAM

Decided On January 10, 2012
THANGAVEL Appellant
V/S
R. BALASUBRAMANIAM Respondents

JUDGEMENT

(1.) THE defendant in the suit filed this appeal as against the judgement and decree dated 25.8.2008 passed by the learned Additional District Judge cum Fast Track Court No.5, Coimbator, in O.S.No.618 of 2007, which was filed by the respondent/plaintiff 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.) HEARD both sides.