GIRAHALAKSHMI Vs. B. SARAVANA KUMAR

JUDGEMENT

(1.) The suit has been filed for partition in respect of schedule "A" to "H" and also direct the defendants to furnish the statement of accounts, bank details, income and expenditure ledger account for the "I" schedule mentioned property and to hold that the plaintiff is entitled for half share in the income of the schedule "I" mentioned business properties.

(2.) The plaintiff is the sister of the first defendant and the second defendant is the wife of the first defendant. The parents are Basuvalingam and Padmavathy. The mother of the parties died on 05.12.2007 and on 04.09.2016, the father of the parties died intestate leaving behind the plaintiff and the first defendant as the sole legal heirs. The immovable properties set out in the schedule morefully belonged to the father and mother. As far as the 'H' schedule and "I" schedule are concerned, the plaintiff is also entitled to 1/2 share in the immovable properties. Hence the suit.

(3.) The defendants remained exparte. There is no appearance on behalf of the defendants. Therefore they have been set exparte.