S.VEERAPPAN Vs. SARASWATHI

JUDGEMENT

(1.) The present appeal arises out of the judgment and decree of the Court of the District Judge, South Arcot Vallalar District, Cuddalore, in A.S.No.21 of 1993 dtd. 28/2/1994, in reversing the judgment and decree of the Additional Subordinate Judge at Cuddalore, in O.S.No.158 of 1991 dtd. 17/12/1992.

(2.) The 1st appellant is the 11th defendant in the suit. The appeal pertains to the 7th item of the suit schedule mentioned property. In all, 10 items were involved. The 11th defendant is interested only with respect to the 7th item. Even at the time of filing the appeal on 25/5/1994, the appeal was confined only to the 7th item.

(3.) For the sake of convenience, the parties shall be referred to as per their ranks in the suit.