A.K.KUMARAVEL Vs. K.RAVI

JUDGEMENT

(1.) This Appeal Suit is directed against the judgment and decree, dtd. 23/12/2016 passed in O.S.No.165 of 2010 on the file of the learned II Additional District Judge, Tiruchirappalli.

(2.) The appellant is the 2nd defendant in O.S.No.165 of 2010 on the file of the learned II Additional District Judge, Tiruchirappalli. The 1st respondent is the plaintiff and the respondents 2 and 3 are the defendants 1and 3 in that suit. The 1st respondent/plaintiff filed the suit for partition of his 1/4th share in the suit properties.

(3.) For the sake of convenience, the parties are referred to as per their rank before the trial Court.