SULLIAMMAL Vs. JAGATHAMBAL

JUDGEMENT

(1.) This Second appeal is focussed by the plaintiff animadverting upon the judgment and decree dated 29.1.2009 passed by the Subordinate Court, Cheyyar, in A.S.No.22 of 2007, reversing the judgment and decree dated 30.3.2007 passed by the Principal District Munsif, Vandawasi, in O.S.No.212 of 1998, which was one for partition and permanent injunction.

(2.) Heard the learned counsel for the appellant. Despite printing the names of the respondents, there is no response.

(3.) The parties, for the sake of convenience, are referred to hereunder according to their litigative status and ranking before the trial Court.