THANGAMMAL AND OTHERS Vs. KARUPPA PILLAI AND OTHERS

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 26.7.2000, passed in A.S. No. 101 of 1997, on the file of the Subordinate Court, Kallakurichi, reversing the judgment and decree dated 31.1.1997, passed in O.S. No. 932 of 1990, on the file of the I Additional District Munsif Court, Kallakurichi,

(2.) Parties are referred to as per their rankings in the trial Court.

(3.) Suit for partition.