CELINE MARTINA Vs. T.JOSEPH ATHISAYAM

JUDGEMENT

(1.) This Second Appeal has been filed to set aside the judgment and decree of the learned Additional District Judge, Tirupur dtd. 31/10/2014 made in A.S.No.57/2012 reversing the judgment and decree of the learned Additional Subordinate Judge, Tirupur dtd. 9/3/2012 made in O.S.No.97 of 2011.

(2.) Heard Mr.V.Raghavachari, learned Senior Counsel for the appellant and Mr.B.Arvind Srevatsa, learned counsel for R2 to R4 and perused the materials available on record.

(3.) The Appellant is the plaintiff who has filed a suit for partition and separate possession of 1/2 share in the suit property. The Trial Court had decreed the suit as prayed and passed a preliminary decree. On the First Appeal preferred by the defendant, the First Appellate Court has allowed the First Appeal and reversed the judgment and decree of the Trial Court and dismissed the suit. Aggrieved over the same, the plaintiff has filed this Second Appeal.