V.VIJAYAKUMAR Vs. M.RADHA

JUDGEMENT

(1.) Aggrieved over the judgment and decree dated 29.07.2010, passed in O.S.No.89 of 2008, on the file of the Additional District Court/Fast Track Court No.I, Erode, the defendants 1 to 3 have 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, past and future mesne profits, permanent injunction and mandatory injunction.