SARAVANA KANGEYA GOUNDER Vs. DHANALAKSHMI AMMAL

JUDGEMENT

(1.) Aggrieved over the judgment and decree dtd. 21/1/1994, passed in O.S. No.79 of 82, on the file of the Subordinate Court, Dharapuram, the plaintiffs have come forward with the present 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.