C ALLIMUTHU Vs. CHINNAPILLAI AMMAL

JUDGEMENT

(1.) This second appeal is directed against the Judgement and Decree dated 08.04.2002 passed in A.S.No.61 of 1999 on the file of the Subordinate Court, Kallakurichi, confirming the Judgment and Decree dated 18.02.1999 passed in O.S.No.58 of 1992 on the file of the I Additional District Munsif, Kallakurichi.

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

(3.) Suit for partition.