S. EKAMBARAM Vs. K. NALLATHAMBI

JUDGEMENT

(1.) The Plaintiff, in this Second Appeal, has challenged the Judgment and Decree of the Additional District & Sessions Judge at Ariyalur, dtd. 7/6/2018 in A.S. No.3 of 2013, confirming the Judgment and Decree of the Subordinate Judge's Court at Ariyalur, dtd. 8/12/2009 in O.S. No.123 of 2007.

(2.) The Defendant in a Suit for Partition, having suffered concurrent findings before the Courts below is the Appellant herein.

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