E. S. KUMARAVEL Vs. M. RAVIKUMAR

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 19.06.2017, passed in A.S.No.1 of 2017, on the file of the Third Additional District and Sessions Court, Gobichettipalayam confirming the judgment and decree dated 01.07.2016, passed in O.S. No.87 of 2011, on the file of the Subordinate Court, Gobichettipalayam.

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

(3.) The suit has come to be laid by the plaintiff for partition and possession.