A RANI Vs. PAZHVERKADU VENKATASAMY GRAMANI TRUST

JUDGEMENT

(1.) THIS second appeal has been filed against the judgment and decree, dated 16.3.2009, made in A.S.No.635 of 2006, on the file of the V Additional Judge, City Civil Court, Chennai, confirming the judgment and decree, dated 24.4.2006, made in O.S.No.3178 of 1993, on the file of the XVI Assistant Judge, City Civil Court, Chennai.

(2.) THE plaintiffs in the suit, in O.S.No.3178 of 1993, are the appellants in the present second appeal. THE defendant in the said suit is the respondent herein.

(3.) IT had also been stated that the property tax receipts, issued by the Corporation of Madras, would clearly show that the father of the first plaintiff, P.D.Anthony, was the owner of the suit property. The first plaintiff, A.Rani, had got married to the second plaintiff J.Simpson, on 25.5.1972. The plaintiffs have been living in the suit property since then. IT had also been stated that the second plaintiff was carrying on business in electrical work after his retirement from his employment at the B & C Mills, Perambur. The plaintiffs had reconstructed the superstructure in the suit property, with their own income. Thereafter, the first and the second plaintiffs, along with their three children and the first plaintiff-s, father P.D.Anthony, continued to live together in the suit property, wherein, they had put up the superstructure. The first plaintiff-s stepmother, Araniammal, is also living in the suit property, along with the plaintiffs. Till the death of the first plaintiff-s father, P.D.Anthony, on 4.1.1980, the property was assessed to tax in his name. After the demise of P.D.Anthony the assessment had been made in the joint names of the first plaintiff and her stepmother Araniammal.