SULTHAN ALAVUDEEN Vs. KALIMA BHANU

JUDGEMENT

(1.) A. S. (MD)NO. 106 of 2007 filed by the plaintiffs is focussed to get set aside the judgment and decree passed in O. S. No. 25 of 2002 dated 26. 12. 2005 on the file of the learned Additional District and Sessions Judge - cum - Fast track Court, Ramanathapuram, in dismissing the claim of the plaintiffs over the 'b' Scheduled property of the plaint.

(2.) A. S. (MD)NO. 173 of 2006 filed by the defendants is focussed as against the judgment and decree passed in O. S. No. 25 of 2002 dated 26. 12. 2005 by the file of the learned Additional District and Sessions Judge - cum - Fast Track Court, ramanathapuram in ordering partition of the 'a' Scheduled property of the plaint.

(3.) FOR convenience sake, the parties are referred according to their litigative status before the trial Court.