SHANTHI Vs. KRISHNAMOORTHY

JUDGEMENT

(1.) Challenge in this second appeal is made by the plaintiff against the Judgment and decree dated 28.01.2011 made in A.S.No.73 of 2007 on the file of the Additional District Judge(Fast Track Court No.2), Gobichettipalayam, reversing the Judgment and Decree dated 29.08.2007 made in O.S.No.94 of 2003 on the file of the I Additional Sub Court, Gobichettipalayam.

(2.) The Second Appeal has been admitted and the following substantial question of law is formulated for consideration in this Second Appeal:

(3.) The suit has been laid by the plaintiff for partition.