CHITRA DEVI ANANDI, Vs. SRINIVASAN,

JUDGEMENT

(1.) The appellants/plaintiffs preferred the above second appeal against the concurrent findings of fact dismissing the suit for partition filed by the appellants/plaintiffs.

(2.) The plaintiffs' father, the second defendant got the property item No.7 in the plaint schedule, by way of settlement from his father the first defendant Singarampillai, who died during the pendency of the suit.

(3.) From the records, it is seen that Singarampillai purchased the properties in the year 1975 in his own name and thereafter it was settled in favour of the second defendant, by the father of the plaintiffs on 4.3.1988. After the settlement in favour of the second defendant, the second defendant sold the said properties (item NO.7 of the plaint schedule) under Exs. A.3 and A.4 to the third defendant on 20.04.1988 and 31.05.1989, respectively. The plaintiffs filed the suit for partition including the said property in the year 1990.