MARY AMITHARAJ Vs. V. GEORGE PETER

JUDGEMENT

(1.) These Second Appeals are arising out of judgment and decree passed in A.S.No.2 of 2012 on the file of the Principal District Court, Virudhunagar District at Srivilliputhur reversing the decree for partition granted by the Trial Court in O.S.No.310 of 1996 on the file of Sub Court, Srivilliputhur.

(2.) The parties are referred in this judgment as per their ranking in Second Appeal in S.A.(MD).No.193 of 2016.

(3.) The Second Appeal in S.A.(MD).No.193 of 2016 is filed by the plaintiffs in the suit. The suit was filed for partition against the respondents. The suit was decreed by the Trial Court and the findings of the Trial Court were reversed by the First Appellate Court on appeal filed by the 1st respondent. Therefore, the plaintiffs have come up by way of this second appeal.