SUSEELA Vs. SAMINATHAN

JUDGEMENT

(1.) Challenge in these second appeals are made to the Judgement and Decree dated 24.07.2018 passed in A.S.Nos.52 & 67 of 2017 on the file of the Subordinate Court, Kangayam, Tiruppur District, confirming the Judgment and Decree dated 21.12.2015 passed in O.S.Nos.143 of 2012 & 86 of 2008 on the file of the District Munsif Court, Kangayam, Tiruppur District.

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

(3.) The suit in O.S.No.86 of 2008 has been laid by the plaintiffs for the relief of partition. The suit in O.S.No.143 of 2012 has been laid by the second defendant Saminathan against the plaintiffs in O.S.N.86 of 2008 for the reliefs of declaration and permanent injunction.