MANI Vs. PALANISAMI

JUDGEMENT

(1.) This Second Appeal has been preferred as against the Decree and Judgment passed in A.S.No.16 of 2006 on the file of the learned Principal District Judge, Villupuram dtd. 28/8/2014, wherein the respondents 1 and 2 herein have filed a suit in O.S.No.316 of 1996 as against the appellant and others for the relief of partition and the same was decreed on 25/8/2005. Aggrieved by the said Decree and Judgment, the appellant herein filed the First Appeal before the learned Principal District Judge, Villupuram. The First Appellate Court dismissed the appeal by confirming the Decree and Judgment passed by the trial Court.

(2.) For the sake of convenience and brevity, the parties are ranked as plaintiffs and defendants as ranked before the trial court.

(3.) The brief averments of the plaint are as follows:-