C. ARUNACHALAM Vs. N. SEERATHAL

JUDGEMENT

(1.) Aggrieved over the judgment and Decree dated 30.04.2010 passed in O.S.No.89 of 2008 on the file of the Additional District Judge / Fast Track Court No.4, Coimbatore at Tiruppur, the plaintiff has 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.