R RANGANATHAN Vs. KANAGAM

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 22.01.2019 passed in A.S.No.95 of 2015 on the file of the I Additional District Court, Coimbatore, confirming the Judgment and Decree dated 09.10.2015 passed in O.S.No.496 of 2013 on the file of the Principal Subordinate Court, Coimbatore.

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

(3.) The plaintiff has laid the suit for partition.