K.SAKTHIVEL Vs. KALAIVANI

JUDGEMENT

(1.) Aggrieved over the judgment and decree dated 20.03.2014 passed in O.S.No.145 of 2011 on the file of IV Additional District and Sessions Court, Coimbatore, the defendants have 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 permanent injunction.