SUBRAMANIYAM Vs. RAMASAMY ASARI

JUDGEMENT

(1.) This second appeal is directed against the Judgment and decree dated 25.10.2000 passed in A.S.No.25 of 1997 on the file of the Subordinate Court, Kallakurichi, confirming the judgment and decree dated 29.04.1993 passed in O.S.No.258 of 1988 on the file of the Additional District Munsif Court, Kallakurichi.

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

(3.) Suit for Partition and future mesne profits.