RAMESH Vs. MYTHILI

JUDGEMENT

(1.) THE seventh defendant in O.S.No.53 of 1995, on the file of the Additional Sub Court, Mayiladuthurai, is the appellant herein.

(2.) THE plaintiffs/respondents 1 and 2 herein filed the suit for partition of their half share in the suit properties.

(3.) AGGRIEVED by the judgment and decree passed by the Trial Court, the appellant/seventh defendant, who purchased item 11 from the first defendant, during the pendency of the suit, filed A.S.No.17 of 2011, on the file of the District Court, Nagapattinam, insofar as the judgment is against him. The Lower Appellate Court also confirmed the judgment and decree of the Trial Court and dismissed the Appeal. Challenging the same, the present Second Appeal is filed by him.