S.K. MANI Vs. K. KAMALAM AND OTHERS

JUDGEMENT

(1.) This Appeal Suit has been filed against the Judgment and Decree passed in O.S.No.34 of 2009, dated 29.11.2011, on the file of the learned Additional District Judge, Fast Track Court No.2, Tirunelveli.

(2.) Heard the learned counsel appearing for the appellant and the learned counsel appearing for the respondents.

(3.) The defendant in the suit in O.S.No.34 of 2009 on the file of the learned Additional District Judge, Fast Track Court No.2, Tirunelveli, is the appellant before this Court. The respondents in this appeal as plaintiffs filed the suit in O.S.No.34 of 2009 for partition of their one half share in the suit property. The suit property consists of 2 residential buildings bearing Old Door No.25 and 25A, corresponding to New Door No.55 and 56, Sasthri Street @ Sankarasubramaniya Street, 1st Ward Kalankarai, Senkottai.