K N RAMAN KUTTY Vs. K N USHA

JUDGEMENT

(1.) The second appeal Nos.819 & 820 of 2019 are directed against the Judgements and Decrees dated 20.12.2018 passed in A.S.Nos.14 of 2013 & 15 of 2013 respectively on the file of the District Court, The Nilgiris at Udhagamandalam, confirming the Judgment and Decree dated 30.09.2013 passed in O.S.Nos.39 of 2011 & 121 of 2011 on the file of the Subordinate Court, Udhagamandalam.

(2.) The respondent has laid the suit against the appellant in O.S.No.39 of 2011 for partition and permanent injunction.

(3.) The appellant has laid the suit against the respondent in O.S.No.121 of 2011 for the relief of permanent injunction.