KARUPPUSAMY Vs. SELLAMMAL

JUDGEMENT

(1.) This Second Appeal has been filed against the judgment and decree dtd. 7/8/2015 made in A.S.No.24 of 2014 on the file of the III Additional District & Sessions Court, Cuddalore, confirming the judgment and decree dtd. 7/1/2014 passed in O.S.No.6 of 2010 on the file of the Additional Sub Court, Vridhachalam.

(2.) The 1st and 2nd defendants, in a suit for partition, are the appellants herein, having suffered concurrently before the Courts below.

(3.) The parties are described as per their litigating status before the Trial Court.