BALAKRISHNAN Vs. THANGAMUTHU

JUDGEMENT

(1.) The Plaintiff in a Suit for Partition is the Appellant in both the Appeals.

(2.) The parties are described as per their litigative status before the Trial Court.

(3.) Both the Second Appeals arise out of Judgment and Decree in O.S. No.180 of 2010 on the file of the Sub-Court, Perundurai. The said Suit was Decreed in favour of the Appellant herein. However, two Appeals, viz., one Appeal in A.S. No.36 of 2005, by Defendants 1, 3, 4, 6 & 7 and another in A.S. No.37 of 2015, by Defendants 8 to 10, came to be filed challenging the Judgment and Decree of the Trial Court. Both the Appeals were allowed by the First Appellate Court as against which the above Second Appeals have been preferred.