PITCHAIKARAN @ AYYANAR Vs. MUNIAMMAL

JUDGEMENT

(1.) In this second appeal, challenge is made to the judgment and decree dated 23.12.2014 passed in A.S.No. 77 of 2012 on the file of the Principal Subordinate Court, Villupuram, reversing the judgment and decree dated 28.06.2012 passed in O.S. No.41 of 2010, on the file of Principal District Munsif, Thirukovilur.

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

(3.) Suit for Partition and mesne profits.