SAMPOORNAM Vs. SAKUNTHALA

JUDGEMENT

(1.) Aggrieved over the Judgement and Decree dated 30.09.2009 passed in O.S.No.13 of 2005 on the file of the Additional District Judge, Fast Track Court, Namakkal, the first defendant has come forward with 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 and Permanent Injunction.