LAWS(MAD)-2019-4-951

P. GOVINDAMMAL Vs. P. MARATHAL

Decided On April 03, 2019
P. Govindammal Appellant
V/S
P. Marathal Respondents

JUDGEMENT

(1.) Aggrieved over the concurrent finding of the Court below in dismissing the suit filed for partition, the present Second Appeal has been filed.

(2.) The parties are arrayed as per their own ranking before the trial Court.

(3.) The brief facts leading to filing of this Second Appeal is as follows: