VELUSAMY CHINNAIAH GOUNDER Vs. RADHAMANI MANOHARAN

JUDGEMENT

(1.) Heard

(2.) This Second Appeal is directed against the concurrent Judgment and Decree whereby the suit filed by the 1st respondent / plaintiff in O.S.No.22 of 2008 on the file of the Sub Court, Pollachi, for partition and separate possession was decreed by Judgment dtd. 19/8/2010, and the said decree was confirmed by the Principal District Court, Coimbatore, in A.S.No.7 of 2011 by Judgment dtd. 1/12/2011.

(3.) The appellant herein is the 1st defendant. For the sake of convenience, the parties referred as they arrayed in the suit.