K. VELUSAMY Vs. S. RAJALAKSHMI

JUDGEMENT

(1.) Aggrieved over the judgment and decree dated 15.12.2009 passed in O.S.No.594/2006 on the file of the court of the First Additional District Court, Coimbatore, the 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 declaration, partition and mesne profits.