D PANEER @ PANNEER SELVAM Vs. BALARAMAN

JUDGEMENT

(1.) The revision petitioner is the defendant in O.S.No.813 of 2004 on the file of Principal District Munsif Court, Poonamallee. It is a partition suit.

(2.) By order dated 30.09.2011, a preliminary decree was passed as prayed for by the plaintiff, who is the respondent herein.

(3.) The preliminary decree passed on 30.09.2011 attained finality, as the same was questioned before the appellate court and the appellate court dismissed the appeal.