T.S. VENKATESAN Vs. MALLIKA RAMANATHAN AND ORS.

JUDGEMENT

(1.) Aggrieved over the judgment and decree dtd. 24/8/2012 passed in O.S.No.13667 of 2010 on the file of XIX Additional Judge, City Civil Court, Chennai, the defendant has 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.