(1.) Aggrieved over the Judgement and Decree dated 31.07.2012 passed in O.S.No.1 of 2010 on the file of the Additional District Court, Krishnagiri, Krishnagiri District, the defendants 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, future mesne profits and permanent injunction.