KASIAMMAL Vs. KUPPUSAMY

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 12.12.2002 passed in A.S.No.38 of 2002 on the file of the Principal District Court, Villupuram, confirming the decree and Judgment dated 06.12.2001 passed in O.S.No.317 of 2000 on the file of the Principal District Munsif Court, Tirukoilur.

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

(3.) Suit for partition.