SUGUNA Vs. RADHA

JUDGEMENT

(1.) The second appeal is directed against the Judgment and decree dated 16.10.2000 made in A.S.No.80 of 1999 on the file of the VI Additional Judge City Civil Court, Chennai confirming the judgment and decree dated 30.03.1998 made in O.S.No.5190 of 1993 on the file of the III Assistant Judge, City Civil Court, Chennai.

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

(3.) Suit for partition and separate possession.