S. VIJAYALAKSHMI Vs. GAYATHRI DEVI

JUDGEMENT

(1.) The Second Appeal is focused as against the judgment and decree dtd. 30/6/2008 made in A.S.No.291 of 2007, on the file of the learned Additional District Judge (FTC-V), Chennai, reversing the judgment and decree dtd. 31/7/2006 made in O.S.No.972 of 1998 on the file of the learned XIII Assistant Judge, City Civil Court, Chennai. The suit is for partition.

(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: