R PANDURANGAN Vs. K RAMANUJA NAIDU

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 28.03.2002 passed in A.S.No.1 of 2000 on the file of the Principal District Court, Vellore, partly confirming the Judgment and Decree dated 24.11.1999 passed in O.S.No.275 of 1991 on the file of the Subordinate Court, Ranipet.

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

(3.) Suit for partition.