RAMAYAL Vs. AVANAMMAL & ORS.

JUDGEMENT

(1.) The plaintiff, in this second appeal, has impugned the Judgment and decree dated 20.04.2000 made in A.S.No. 86 of 1996 on the file of the Subordinate Judge, Gobichettipalayam, confirming the judgment and decree dated 26.03.1996 made in O.S.No. 343/1993 on the file of the District Munsif Court, Sathyamangalam.

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

(3.) Suit for partition.