NEELAMBAL Vs. RAJAMMAL

JUDGEMENT

(1.) Aggrieved over the Judgement and Decree dated 23.07.2009 passed in O.S.No.171 of 2008 on the file of the Additional District Judge, Fast Track Court No.2, Salem, 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.