J.RAMAKRISHNAN Vs. B.SURYAKALA

JUDGEMENT

(1.) The first defendant is the appellant in a suit for partition and separate possession. The suit has been laid by the plaintiff/first respondent, who is the sister of other defendants. All of them were children born from the wedlock between one Jagadeeswaran and Padmavathi, since deceased.

(2.) There are three items of suit properties. Item 1 is the land and building covered by Document No. 9138/1989 dated 10.11.1989. This property stands in the name of the father. Item 2 is the immovable property standing in the name of mother, registered in her name on 07.09.1959. At the time of registration of Item 2, the appellant was studying eighth standard. Item 3 consists of movables. These items are gold jewels and it is the case of the plaintiff/first respondent that the defendants, namely, the sons are in possession of these items.

(3.) The sum and substance of the case of the plaintiff/first respondent is that all these items are self-acquired properties of the deceased father. Item 2 has been purchased by him in the name of the mother. Therefore, on that basis, the plaintiff/first respondent sought for partition.