R.SHANKARLAL Vs. R.KUSHALRAJ

JUDGEMENT

(1.) Aggrieved over the judgment and decree dated 02.07.2012 passed in O.S.No.27 of 2010 on the file of the Principal District Court, Erode, the defendants have preferred this First Appeal.

(2.) For the sake of convenience, the parties are referred to as per their rankings in the trial court.

(3.) Suit for partition and permanent injunction.