LAKSHMI RAJA Vs. P.V.RAJA

JUDGEMENT

(1.) The present application has been filed by the petitioner to permit her to sell the schedule mentioned property on behalf of the minor Shreyas Raja and to purchase a flat at Block No.1, Flat No. 12, 3rd Floor, Ananya Ashok Apartments, New No. 15, Old No.5 (previously Door No.5, Old No.4), Warren Road, Mylapore, Chennai-600 004 in the joint names of the petitioner, her daughter Harshitha Raja and the minor Shreyas Raja.

(2.) It is the case of the petitioner that she is the mother of the minor Shreyas Raja. The petitioner married Mr.P.V.Raja and out of their wed-lock, two children were born, namely Harshitha Raja and Shreyas Raja. The petitioner's daughter Harshitha Raja is now aged about 19 years and the minor Shreyas Raja was born on 8/9/2008 at St.Isabel Hospital, No.49, Oliver Road, Mylapore, Chennai-600 004. The minor Shreyas Raja is aged 12 years and studying 6th Standard in the Grove School, C.P.Ramaswamy Aiyar Foundation, No.1, Eldams Road, Alwarpet, Chennai-600 018, which is well within the jurisdiction of this Court. The husband of the petitioner died on 6/4/2019 leaving behind the following persons as his only legal heirs:

(3.) The husband of the petitioner purchased the residential flat in the multi-storied residential building known as "Admiralty Avenue" at Flat No.202, in the Second Floor, "A" Block, bearing Municipal No.80, 13thCross, Appareddypaiya, Corporation Ward No.72, Indira Nagar, Bangalore-560 038, measuring about 940 Sq.Ft. built up area along with 514 Sq.Ft. undivided share out of 57825 Sq.Ft. with covered car parking, from Mr.V.Sureshram and Mrs.S.Vaijayanthi, vide registered sale deed dtd. 9/6/2016 bearing Doc. 1904/20161974 in the SRO, Shivajinagar (Indira Nagar), Bangalore. The petitioner's husband had purchased the above said property when he was residing at Bangalore along with the petitioner herein. Thereafter, he shifted his residence to Chennai and was residing at Dl, Gayathri Apartments, No.27/28, Warren Road, Mylapore, Chennai-600004. Till his death, he was residing there. After the demise of Mr .P.V.Raja, the petitioner and her children shifted to the present address where the petitioner is residing now. After the demise of P.V.Raja, the petitioner and her children had inherited his property at Bangalore. Mr.P.V.Raja died intestate on 6/4/2019. The petitioner, her daughter Harshitha Raja and the minor Shreyas Raja have become the absolute owners of the schedule mentioned property.