AMSAVENI Vs. VISWANATHAN

JUDGEMENT

(1.) In this Second Appeal, challenge is made to the judgment and decree dated 11.09.2009 passed in A.S.No.18 of 2008 on the file of the Principal District Court, Krishnagiri, partly modifying the judgment and decree dated 11.08.2008 passed in O.S.No.32 of 2000 on the file of the Principal Subordinate Court, Krishnagiri.

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

(3.) Suit for partition, possession and mense profits.