KAMEELA BATCHA Vs. NAGARAJAN (DECEASED)

JUDGEMENT

(1.) Challenge in this appeal is made by the 7th defendant against the judgment and decree dated 19.01.2010 passed in A.S.No.323 of 2007 on the file of the Additional District and Sessions Courts, (Fast Track Court-III), Chennai, confirming the judgment and decree dated 04.09.2002 passed in O.S.No.669 of 1996 on the file of the XIV Assistant City Civil Court, Chennai.

(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.