SELVI Vs. GOMATHY AMMAL

JUDGEMENT

(1.) THE concurrent judgments passed in Original Suit No.412 of 2004 by the Principal District Munsif Court, Ambasamudram and in Appeal Suit No.29 of 2007 by th Subordinate Court, Ambasamudram are now under challenge.

(2.) THE respondent herein as plaintiff has instituted Original Suit No.412 of 2004 on the file of the trial Court, for the reliefs of partition and mesne profits, wherein the present appellants have been shown as defendants.

(3.) ON the basis of the claims and counter claims, the trial Court has framed necessary issues and after contemplating both the oral and documentary evidence, has decreed the suit as prayed for. Against the judgment and decree passed by the trial Court, the defendants as appellants have preferred Appeal Suit No.29 of 2007 on the file of the first appellate Court. The first appellate Court, after reappraising the evidence available on record, has dismissed the appeal, whereby and whereunder confirmed the judgment and decree passed by the trial Court. Against the concurrent judgments, the present second appeal has been filed.