PERUMAL Vs. RAMASAMY (DECEASED)

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 24.03.2003 passed in A.S.No.77 of 1997 on the file of the Subordinate Court, Namakkal, reversing the judgment and decree dated 28.06.1996 passed in O.S.No.287 of 1993 on the file of the Principal District Munsif Court, Namakkal.

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

(3.) Suit for partition .