PARIMALAM Vs. P. MOHANRAJ

JUDGEMENT

(1.) Challenge in this second appeal is made by the defendants against the judgement and decree dated 02.11.2010 made in A.S.No.106 of 2009 on the file of the First Additional District Court, Coimbatore, in partly confirming the judgment and decree dated 04.12.2008 made in O.S.No.588 of 2005 on the file of the Principal Subordinate Court, Coimbatore.

(2.) The suit has been laid for partition and permanent injunction.

(3.) Shorn of unnecessary details, the plaintiffs' case is as follows: