T N RAJASEKAR Vs. N KASIVISWANATHAN

JUDGEMENT

(1.) Leave granted.

(2.) The above appeals were preferred by the appellant/plaintiff against the final judgment dated 11-03-2003 passed by the High Court of Judicature at Madras in O.S.A. Nos. 23 and 24 of 2003 and Cross Objection Nos. 4 and 5 of 2003. Respondent Nos. 1-3-T.N. Kasiviswanathan, T.N. Natarajan and T.N. Shanmughavel and the appellant - T.N. Rajasekar are brothers. The fourth respondent-Kalyani Gopalan is the sister of the appellant. The appellants brother T.N. Ganapathi was sick and died on 06-05-1997 leaving the appellant and the respondents herein as his legal representatives of Class-II heir as per the Hindu Succession Act.

(3.) The suit property is the absolute property of T.N. Ganapthi. He died unmarried and issueless. The appellant and the respondents have succeeded to his estate.