CHAKRAVARTHI Vs. PARVATHI

JUDGEMENT

(1.) The plaintiff, in a suit for partition and also being a defendant in a suit for permanent injunction filed by the 5th defendant in the suit for partition, is the appellant in both the above Second Appeals.

(2.) The parties are described as per their litigative status in the partition suit, namely O.S.No.184 of 2001.

(3.) The brief facts that are necessary for adjudicating the above Second Appeals are as follows: