R MAHALAKSHMI Vs. A V ANANTHARAMAN

JUDGEMENT

(1.) Leave granted.

(2.) Appellant, feeling aggrieved by the judgment and decree passed by the High Court of Judicature at Madras in S.A. No. 1168 of 2007, decided on 1-11-2007, arising from the judgment and decree passed in A.S. No. 39 of 2006 on the file of the Principal District Judge, Chengalpattu on 20-11-2006, whereby and whereunder the judgment and decree passed by Additional Sub-Judge, Chengalpattu in O.S. No. 666 of 2001 decided on 27-7-2004 has been confirmed, is before us, challenging the same on variety of grounds.

(3.) Certain facts not in dispute are as under : The appellant is real sister of respondents, being son and daughters of late Sh. A vs. Venkataraman, who died in the year 1961 intestate. His wife Rathna, mother of the parties also died on 15-3-1996 intestate.