KARTHIKEYAN Vs. GURUSAMY

JUDGEMENT

(1.) This Appeal is directed against the judgment and decree, dtd. 12/12/2012 passed in O.S.No.203 of 2012 on the file of the learned Principal District Judge, Virudhunagar District at Srivilliputtur.

(2.) The appellant is the plaintiff and the respondent is the 2nd defendant in O.S.No.203 of 2012 on the file of the learned Principal District Judge, Virudhunagar District at Srivilliputtur. The appellant/plaintiff filed the suit for partition of allotment of 1/2 share in the suit properties.

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