PALANIAMMAL Vs. KANDASWAMI; PAPPATHI; VADIVEL; PALANISWAMI AND ORS

JUDGEMENT

(1.) S.A.No.745 of 2011 is filed by defendant Nos.1 and 2 animadverting upon the judgement and decree dated 23.9.2008 passed by the First Additional District Court, Erode, in A.S.No.80 of 2007, confirming the judgement and decree dated 24.3.2005 passed by the First Additional Sub Court, Erode, in O.S.No.272 of 1999, which is one for partition.

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

(3.) Heard both.