URIYAPPAN Vs. MUNIAPPAN

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 16.04.2018 passed in A.S.No.78 of 2017 on the file of the Principal District Court, Krishnagiri, modifying the Judgment and Decree dated 24.08.2017 passed in O.S.No.144 of 2014 on the file of the Additional Special Court, Krishnagiri.

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

(3.) The Suit has been laid by the plaintiffs for partition, declaration, mandatory injunction and permanent injunction.