AZHAGAMMAL Vs. IRUSAPPAN

JUDGEMENT

(1.) In this Second Appeal, challenge is made to the judgment and decree dtd. 15/7/2015 passed in A.S.No.2 of 2013 on the file of the Principal District Court, Puducherry, reversing the judgment and decree dtd. 27/11/2012 passed in O.S.No.199 of 2004 on the file of the Principal Subordinate Court, Puducherry.

(2.) For the sake of convenience, the parties are referred to as per their rankings in the trial court.

(3.) Suit for partition, cancellation of the sale deed dtd. 5/3/1999 and permanent injunction.