LAWS(MAD)-2019-8-512

RAJALAKSHMI Vs. PALANISAMY

Decided On August 19, 2019
RAJALAKSHMI Appellant
V/S
PALANISAMY Respondents

JUDGEMENT

(1.) Aggrieved over the judgment and decree dated 30.07.2008 passed in O.S.No.155 of 2006 on the file of the First Additional District Court, Erode, the plaintiffs have preferred the appeal.

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

(3.) Suit for declaration and partition.