LAWS(MAD)-2019-12-599

SARASA Vs. JAYABAL

Decided On December 12, 2019
Sarasa Appellant
V/S
Jayabal Respondents

JUDGEMENT

(1.) Aggrieved over the judgment and decree dated 12.12.2012 passed in O.S.No. 48 of 2002, on the file of the District Judge, Karaikkal, the plaintiff has preferred the 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 future mesne profits.