A S M BALASUBRAMANIAN Vs. A S M RADHAKRISHNAN AND ORS

JUDGEMENT

(1.) A.S.No.249 of 2007 is focussed by the first defendant and A.S.No.420 of 2007 is focussed by the plaintiff, as against the judgment and decree dated 31.07.2006 passed in O.S.No.2074 of 1996, which was one for partition, on the file of the II Additional Judge, City Civil Court, Chennai.

(2.) The parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(3.) A recounting and recapitulation of the relevant facts absolutely necessary and germane for the disposal of these two appeals would run thus: