MUTHUSAMY Vs. PAPPATHI

JUDGEMENT

(1.) Challenge in this second appeal is directed against the judgment and decree dated 12.09.1997 passed in A.S.No.2 of 1992, on the file of Sub-Court, Namakkal, confirming the judgment and decree dated 19.8.98 passed in O.S.No.428 of 1983, on the file of District Munsif Court, Rasipuram.

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

(3.) Suit for maintenance, charge, partition and declaration.