CHITRAKALA Vs. P.MAHESH

JUDGEMENT

(1.) The above appeal arises against the judgment and decree dated 24.11.2009 passed in O.S.No.539 of 2006 on the file of the Additional District Court-cum-Fast Track Court No.I, Coimbatore.

(2.) The second defendant is the appellant. The first respondent was the plaintiff. The respondents 2 to 4 were the defendants 1, 3 and 4 respectively. The plaintiff filed the suit in O.S.No.539 of 2006 for partition, delivery of possession and for costs.

(3.) The brief case of the plaintiff is as follows:-