JANAMEJEYAM Vs. SIVARAJ

JUDGEMENT

(1.) THIS appeal is filed by the defendant in the suit as against the judgment and decree dated 2.6.2009 passed by the Principal District Judge, Villupuram, in O.S.No.70 of 2005, which was filed for partition.

(2.) THE parties, for convenience sake, are referred to here under according to their litigative status and ranking before the trial Court.

(3.) BEING aggrieved by and dissatisfied with the preliminary decree of the trial Court, the defendant preferred this appeal on various grounds.