RADHA GURUKKAL Vs. SWARNALATHA

JUDGEMENT

(1.) The defendants have in this second appeal challenged the judgment and decree dated 07.10.2010 made in A.S. No. 47 of 2009 on the file of the Subordinate Court, Tindivanam, partly allowing the judgment and decree dated 17.07.2009 made in O.S. No. 111 of 2004 on the file of the District Munsif Court, Tindivanam.

(2.) The suit has been laid by the plaintiffs claiming partition and mesne profits and also maintenance.

(3.) The second appeal has been admitted and the following substantial question of law is formulated for consideration in this second appeal.