RADHA Vs. THAMBIA PILLAI

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 12.04.2001 passed in A.S.No.108 of 1998, on the file of the Additional District Court, Nagapattinam, confirming the judgment and decree dated 17.02.1997, passed in O.S.No. 283 of 1993, on the file of the Principal Subordinate Court, Nagapattinam.

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

(3.) Suit for partition and mesne profits.