MURUGESAN Vs. JEGADHAMBAL

JUDGEMENT

(1.) Aggrieved over the judgment and decree dated 28.02.2014 passed in O.S.No.196 of 2012 on the file of the Additional District Court, Namakkal (Full Additional in charge), the 4 th defendant 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 and permanent injunction.