SUNDARAMBAL Vs. MADESWARAN

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 22.01.2019 passed in A.S.No.30 of 2014 on the file of the Principal District Court, Namakkal, reversing the Judgment and Decree dated 12.06.2015 passed in O.S.No.306 of 2010 on the file of the Subordinate Court, Namakkal.

(2.) For the sake of convenience, the parties are referred to as per their rankings in the trial Court.

(3.) The plaintiff has come forward with the suit seeking the reliefs of partition and permanent injunction.