TIRUPURASUNDARI Vs. C NAGARAJAN

JUDGEMENT

(1.) The following are the allegations contained in the Plaint:

(2.) The averments found in the Written Statement filed by the Defendants 1 to 5 are as follows:

(3.) After analysing the pleadings, oral and documentary evidence, the learned III Additional Judge, City Civil Court, Chennai, dismissed the Suit with cost. He has also turned down the prayer of the 8th Defendant in her Written Statement for division of 1/4th share in the suit property. Hence both the Plaintiff and 8th Defendant in the Suit were filed these separate Appeals. Pending hearing of these Appeals, 7th Respondent filed an Application under Order 41, Rule 27, C.P.C. to receive a copy of compromise decree dated 4.4.1961 as additional evidence.