LAWS(MAD)-2017-3-75

RATHINA KUMARI Vs. A. GOVINDASAMY

Decided On March 21, 2017
Rathina Kumari Appellant
V/S
A. Govindasamy Respondents

JUDGEMENT

(1.) Challenge in this second appeal is made by the plaintiffs against the judgment and decree dated 08.12.2010 passed in A.S. No.52 of 2009 on the file of I Additional District Court, Coimbatore, confirming the judgment and decree dated 16.10.2008 passed in O.S. No.209 of 2004 on the file of the Principal Sub Court, Coimbatore.

(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 plaintiffs for partition.