KUNJAN Vs. CHINNU

JUDGEMENT

(1.) The Appeal Suit is directed against the judgment and decree passed in O.S.No.11 of 2011, dated 24.09\, on the file of the Additional District Court, Pudukkottai.

(2.) The suit is for partition.

(3.) For the sake of convenience and brevity, the parties will hereinafter be referred as per their status/ranking in their original suit.