SAMPOORNAM Vs. NIRMALA

JUDGEMENT

(1.) In this second appeal, challenge is made to the judgment and decree dated 19.04.2013, passed in A.S.No.62 of 2010, on the file of the Principal Subordinate Court, Erode confirming the judgment and decree dated 19.03.2010, passed in O.S. No.152 of 2007, on the file of the First Additional District Munsif Court, Erode.

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

(3.) Suit for partition.