SRINIVASAN AND OTHERS Vs. MINOR S. SANJAI

JUDGEMENT

(1.) Challenging the judgment and decree passed in O.S.No.16 of 2009 on the file of I Additional District Court, Coimbatore, the defendants have filed the above appeal.

(2.) The plaintiff filed the suit in O.S.No.16 of 2009 for partition, separate possession and for mesne profits.

(3.) The brief case of the plaintiff is as follows:-