PUTHIRA KOUNDER Vs. KRISHNAMOORTHI KOUNDER

JUDGEMENT

(1.) Challenge in this appeal is made by the defendants against the judgment and decree dated 21.07.2009 made in A.S.No.37 of 2008 on the file of the Principal Subordinate Judge, Villupuram, reversing the judgment and decree dated 07.12.2007 made in O.S.No.778 of 2004 on the file of the Additional District Munsif Court, Villupuram.

(2.) The suit has been laid by the plaintiff for partition and mesne profits.

(3.) The Second Appeal has been admitted and the following substantial question of law is formulated for consideration in this Second Appeal :- "Whether the judgment and decree of the first Appellate Court in decreeing the suit filed by the plaintiff are based upon the perverse findings and also misdirected against the evidence on record ? "