C DEVARAJ Vs. C RADHAKRISHNAN

JUDGEMENT

(1.) THE unsuccessful defendants in both the Courts below are appellants.

(2.) THE case in brief is as follows: -

(3.) THE plaintiff and the defendants are the children of one Chandrasekara Nainar, who died in 1974. THE plaintiff was employed as an Assistant Professor in a College at Cuddalore since 1968 and previously he was working as a Scientific Assistant. THE plaintiff has come forward with a specific case that item 4 of the suit property was purchased in his name by the grandfather and the grandmother when he was major out of love and affection for his benefit. Ex.A-1 is the sale deed relating to item No.4. Subsequently, under Ex.A-2 the plaintiff had purchased items 1 to 3 of the properties out of his own funds. Thus, the plaintiff claimed that he is the absolute owner of the suit properties and as he was employed in Cuddalore, the agricultural operations were looked after by his brothers and they were appropriating the income. However, the plaintiff has paid the kist and produced the kist receipts and he had been sending money to the family and the money order coupons were also filed into the Court. THE revenue records stood only in the name of the plaintiff.