EKAMBARAM Vs. JAYALAKSHMI

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 30.10.2017 passed in A.S.No.18 of 2014 on the file of the Principal District Court, Kancheepuram at Chengalpattu, confirming the Judgment and Decree dated 25.04.2014 passed in O.S.No.90 of 2007 on the file of the Subordinate Court, Madurantakam.

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

(3.) Suit for partition.