JULIET Vs. PYZONE

JUDGEMENT

(1.) This Appeal is directed against the judgment and decree, dtd. 2/9/2024 made in O.S.No.49 of 2016 on the file of the I Additional District Court, Thoothukudi.

(2.) The appellant is the plaintiff and the respondents are the defendants in O.S.No.49 of 2016 on the file of the I Additional District Court, Thoothukudi. The appellant/plaintiff filed the suit for partition of allotment of half share in the suit properties.

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