ARASAKUMAR AND ORS. Vs. S. NALLAMMAL AND ORS.

JUDGEMENT

(1.) Aggrieved over the judgment and decree dtd. 7/3/2007, passed in O.S.No.235 of 2004, on the file of the Additional District Judge, (Fast Track Court No.1), Salem, the plaintiffs 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.