UMADEVI Vs. C.D.ETHIRAJAN

JUDGEMENT

(1.) Aggrieved over the judgment and decree dated 17.08.2007, passed in O.S. No.681/2004, on the file of the Additional District Judge, Fast Track Court - I, Chengalpet, 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, direction and profits.