V SHANTHI Vs. M PONNAYAL

JUDGEMENT

(1.) The plaintiff, in the second appeal, has impugned the judgement and decree dated 30.11.2010 passed in A.S.No.20/2010 on the file of the First Additional Sub-Court, Erode, reversing the judgment and decree dated 28.01.2010 passed in O.S.No.99 of 2006 on the file of the Principal District Munsif Court, Erode.

(2.) The second appeal has been admitted and the following substantial question of law is formulated for consideration in the second appeal.

(3.) The suit has been laid by the plaintiff for partition and permanent injunction.