M. JAYALAKSHMI Vs. LOGANAYAKI

JUDGEMENT

(1.) Aggrieved over the judgment and Decree dated 06.09.2010 passed in O.S.No.12 of 2005 on the file of the Additional District and Sessions Judge, (Fast Track Court), Tirupathur, Vellore District, the defendants 1 to 6 and 8th defendant had filed the present 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 mense profits.