MURUGESAN Vs. CHAKRAPANI

JUDGEMENT

(1.) The Second Appeal is focused as against the judgment and decree dtd. 22/12/2009 passed in A.S.No.39 of 2007 by the learned Subordinate Judge, Chidambaram, in reversing the judgment and decree dtd. 28/12/2006, made in O.S.No.437 of 2000 by the learned District Munsif cum Judicial Magistrate, Kattumannarkoil. The suit is for the relief of partition and separate possession.

(2.) For the sake of convenience, hereinafter the parties are referred to, as per their litigative status before the trial Court.

(3.) The laconic averments made in the plaint, are as follows: