(1.) This second appeal is filed by the plaintiff animadverting upon the judgement and decree dated 4.1.2010 passed by the Additional District Court/Fast Track Court No.II, Gobichettipalayam, confirming the judgement and decree dated 28.8.2008 passed by the First Additional Sub-Court Gobichettipalayam, in O.S.No.110 of 2002, 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.) The warp and woof of the gername fact absolutely necessary for the disposal of this second appeal would run thus: