RAJAMMAL Vs. K.M. AASATHAMBI

JUDGEMENT

(1.) The above Appeal Suit is directed against the judgment and decree dated 13.8.1986 made in O.S. No. 303 of 1983 by the Court of Subordinate Judge, Erode.

(2.) The plaintiff before the trial Court is the appellant herein and she filed the suit O.S. No. 303 of 1983 against the respondents herein praying for partition of the suit properties into nine equal shares with metes and bounds and to allot one such divided share and to put her in separate possession thereof and for costs. The suit properties are in two Schedules as 'A' and 'B'. A schedule properties are the immovable properties in items 1 and 2 which are tiled houses and item No. 3 is a vacant site all situate in Kavudapadi village of Bhavani Taluk and 'B' Schedule properties are the cash and jewels worth Rs. 72,000.00.

(3.) On a perusal of the pleadings and the materials made available on record, it comes to be known that the appellant and respondents 2 to 7 are the daughters, the first respondent is the son and the eighth respondent is the widow of the Muthusami Mudaliar, who died intestate on or about 24.4.1982.