M.RAMASAMY Vs. M.R.VIJAYAN

JUDGEMENT

(1.) Heard the learned counsel on both the sides.

(2.) This appeal is filed against the Judgment and Decree passed in O.S.No.32 of 2011 dated 12.07.2013 on the file of the learned Principal District Judge, Theni.

(3.) The appellant herein is the defendant and the respondent herein is the plaintiff in the suit. The respondent filed a suit in O.S.No.32 of 2011 seeking a prayer of partition and for separate possession and for permanent injunction not to alienate the property. The learned Principal District Judge decreed the suit. Against which, the appellant has come forward with this appeal.