MURUGAN ASARI Vs. CHINNAMMAL

JUDGEMENT

(1.) This Second Appeal is filed by the first defendant challenging the judgment and decree of the Subordinate Judge's Court at Kallakurichi dtd. 10/7/2013 in AS.No.4 of 2011 confirming the judgment and decree of the second Additional District Munsif Court at Kallakurichi dtd. 22/10/2010 in O.S.No.269 of 2006.

(2.) The suit was laid for partition and separate possession. The Trial Court granted a preliminary decree declaring that the plaintiff is entitled to 1/7th share in the suit properties. The same was confirmed by the First Appellate Court. Aggrieved thereby, the present Second Appeal has been preferred.

(3.) For the sake of convenience, the parties are referred to as they were arrayed before the trial court.