KUPPASWAMY NAIDU Vs. NEELAVATHI AMMAL

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 11.11.2002, passed in A.S.No.36 of 2001, on the file of the Principal District Court, Chengalpattu, reversing the judgment and decree dated 29.10.1999, passed in O.S.No.102 of 1990, on the file of the Principal Subordinate Court, Chengalpattu.

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

(3.) Suit for partition.