LAWS(MAD)-2013-2-147

THIYAGARAJAN Vs. MUTHUSAMY GOUNDER

Decided On February 20, 2013
THIYAGARAJAN Appellant
V/S
MUTHUSAMY GOUNDER Respondents

JUDGEMENT

(1.) This second appeal is focussed by D3, inveighing the judgement and decree dated 21.9.2001 passed by the learned III Additional District Court, Salem, in A.S.No.57 of 2000 reversing the judgement and decree dated 31.1.2000 passed by the Sub Court, Namakkal, in O.S.No.69 of 1995, which is one for partition.

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

(3.) Compendiously and concisely the germane facts absolutely necessary for the disposal of this second appeal would run thus: