A. SAMIAPPAN Vs. S. KANDASAMY

JUDGEMENT

(1.) The 10th defendant in a suit for partition and separate possession having succeeded before the Trial Court but suffered reversal findings before the First Appellate Court is the appellant before me.

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

(3.) The material facts that are necessary for deciding the present Second Appeal are as hereunder: