M. RANGASAMY Vs. VALARMATHI

JUDGEMENT

(1.) Aggrieved over the judgment and decree dated 30.01.2009 passed in O.S.No.43 of 2007 on the file of the Additional District Court - cum - Fast Track Court No.I, Erode, the defendants 1 to 8 have come forward with the first appeal.

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

(3.) Suit for partition.