AZHAGAMMAL Vs. PERUMAL

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 25.03.2004 passed in A.S.No.9 of 1999 on the file of the Subordinate Court, Dharmapuri, reversing the judgment and decree dated 25.02.1999 passed in O.S.No.693 of 1994 on the file of the District Munsif Court, Dharmapuri.

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

(3.) Suit for partition.