K.NAGARAJAN Vs. K.SUBRAMANIAN

JUDGEMENT

(1.) The first appeal is directed against the Judgment and Decree, dated 01.11.2000, passed in O.S.No.116 of 1992, on the file of the Principal Sub Court, Tenkasi.

(2.) For the sake of convenience, the parties are referred to as per the nomenclature in the suit.

(3.) The suit has been laid for partition and future mesne profits.