J. MOHAN Vs. RUKKUMANIAMMAL

JUDGEMENT

(1.) Challenge in this second appeal is made by the defendants against the judgment and decree dated 21.02.2011 made in A.S.No.107 of 2008 on the file of the Additional District Judge/Fast Track Court No.1, Chengalpattu, reversing the judgment and decree dated 19.02.2008 made in O.S.No.95 of 2003 on the file of the Principal Subordinate Court, Chengalpet.

(2.) The second appeal has been admitted and the following substantial questions of law are formulated for consideration in this second appeal:

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