NATESAN Vs. PUSHPAVALLI

JUDGEMENT

(1.) This second appeal is focussed by D3 and D4 animadverting upon the judgement and decree dated 12.10.2012 passed by the learned Principal District Judge, Namakkal, in A.S.No.7 of 2012 reversing the judgement and decree dated 19.12.2011 passed by the learned Subordinate Judge, Rasipuram, in O.S.No.350 of 2008, which was 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.) The epitome, and the long and the short of the germane facts absolutely necessary for the disposal of this second appeal would run thus: