P.AVANASHIAPPAN Vs. P.SENNIAPPAN

JUDGEMENT

(1.) Aggrieved over the judgment and decree dated 02.04.2013 passed in O.S.No.525 of 2011 on the file of the I Additional District and Sessions Court, Tirupur, 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.