RATHINAMMAL Vs. SALAMMAL

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree dated 02.02.2001 passed in A.S.No.33 of 1996 on the file of the Subordinate Court, Vellore partly reversing the judgment and decree dated 28.02.1994 passed in O.S.No.260 of 1991 on the file of the Additional District Munsif Court, Vellore.

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

(3.) Suit for partition.