JOTHI RAMALINGAM Vs. KUMARASAMY PILLAI

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree dated 30.08.2000 passed in A.S.No.56 of 1998 on the file of the Additional Sub-ordinate Court, Nagapattinam confirming the fair order and decreetal order dated 23.04.1997 passed in I.A.No.1241 of 1996 in O.S.No.87 of 1978 on the file of the District Munsif's Court, Nagapattinam.

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

(3.) I.A.No.1241 of 1996 in O.S.No.87 of 1978 has been laid by the first defendant for allotting 1/12th share in the properties by way of a preliminary decree.