UMADEVI Vs. JANAKI

JUDGEMENT

(1.) The Appeal suit in A.S.No.95 of 2015 is filed against the Judgment and Decree dated 04.02.2015 made in O.S.No.94 of 2011 on the file of the III Additional District Judge, Puducherry.

(2.) For the sake of convenience, the parties are referred to as per their ranking in the trial Court.

(3.) The brief facts of the plaintiff is that originally the suit properties owned by her father. The item No.1 and 2 of the suit properties were acquired by her father as per the partition deed dated 24.04.1968 and in respect of the other items were purchased by him. The entire properties were in his possession and enjoyment during his life time. The plaintiff and the defendants are the sons and daughters of the deceased father. When the plaintiff asked for her 1/6 th share in the suit schedule property, the defendants are not willing for any partition. Therefore, the plaintiff issued legal notice on 16.11.2010 and filed a suit for partition.