M. PREMKUMARI Vs. A. KRISHNARAJ

JUDGEMENT

(1.) The Appellant herein is the plaintiff in the suit before the Trial Court. The Appeal is directed against the dismissal of the suit filed for partition.

(2.) Case of the plaintiff: -

(3.) The property in Item No.l of the suit property belongs to Muniammal inherited from her father Velliangiri. Item No.2 of the suit property belongs to Anganna Chettiar inherited from his mother Desakkal. Anganna Chettiar died on 5/6/1964. Muniammal died on 3/10/2004. One of their daughter Sulochana died issueless on 14/9/1997. Muniammal had a sister by name Visalakshiammal, who also died issueless on 21/10/2003. The suit properties item Nos.l and 2 are jointly enjoyed by the two sons and one daughter of Anganna Chettiar and Muniammal. When the plaintiff sought for partition, the defendants refused to give share. Hence, suit for partition seeking l/3rd share in the property of her parents.