S.MANIMARAN Vs. S.MURALI

JUDGEMENT

(1.) This Second Appeal is preferred against the judgment and decree dtd. 23/11/2017 made in A.S.No.32 of 2017 on the file of the learned Additional District Judge (Fast Track Court), Kumbakonam confirming the judgment and decree dtd. 19/4/2017 passed in O.S.No.136 of 2015 on the file of the learned Additional Sub Judge, Kumbakonam.

(2.) The appellant is the plaintiff and the respondents are the defendants in O.S.No.136 of 2015 on the file of the Additional Sub Court, Kumbakonam. The appellant/plaintiff filed the suit for partition and permanent injunction in respect of the suit property.

(3.) For the sake of convenience, the parties are referred as plaintiff and defendants as arrayed in O.S.No.136 of 2015 on the file of the Additional Sub Court, Kumbakonam.