R. SEKAR Vs. S. VASANTHA

JUDGEMENT

(1.) Aggrieved over the Judgement and Decree dated 04.01.2012 passed in O.S. No. 8673 of 2010 on the file of the Additional District Judge, Fast Track Court No. 1, Chennai, the first defendant 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 and Mesne Profits.