C. SEKAR Vs. MINOR SOBIKA

JUDGEMENT

(1.) Aggrieved over the Judgment and Decree, dated 19.11.2011, passed in O.S.No.102 of 2008, on the file of the Principal District Court, Namakkal, the defendants 1 to 3 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 and permanent injunction.