SAMPOORNAM Vs. PAVALAKODI; M MAHADEVAN AND ORS

JUDGEMENT

(1.) The fifth defendant in O.S.No.1511 of 2004, on the file of the Principal District Munsif Court/Trial Court, Salem, is the appellant herein.

(2.) The plaintiffs/respondents 1 to 7 filed the suit for partition of their 309/1400 shares in the suit property.

(3.) The Trial Court decreed the suit. Challenging the same, the fifth defendant filed A.S.No.176 of 2007, on the file of the II Addl. Sub Court, Salem/Lower Appellate Court. The Lower Appellate Court also dismissed the Appeal. Aggrieved by the same, the present second Appeal is filed.