MAARAKKAL Vs. R SUBBAIYAN

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 31.03.2003 passed in A.S.No.113 of 2002 on the file of the I Additional District Judge cum Chief Judicial Magistrate Court, Coimbatore, reversing the judgment and decree dated 22.02.2002 passed in O.S.No.1432 of 1990 on the file of the Subordinate Court, Coimbatore.

(2.) The parties are referred to as per the rankings in the trial court.

(3.) Suit for partition.