THULASIAMMAL Vs. MARAPPA GOUNDER

JUDGEMENT

(1.) THE unsuccessful plaintiff before the lower appellate court has filed these Second Appeals.

(2.) THE Plaintiff is the daughter of first defendant/rangappa Gounder, who died pending suit. THE 2nd defendant is the son of the 1st defendant. THE 3rd defendant is the wife of Velappa Gounder, the another son. THE 4th defendant is the mother of the plaintiff and wife of 1st defendant. 5th defendant is the grandson of the 1st defendant. On the basis that the 1st defendant had executed a settlement deed Ex. Al dated 18. 7. 1980 with respect to the suit properties and from the date of the settlement deed, the plaintiff claims that she has been in possession of the suit properties, by accepting the same. On the basis that under the said settlement deed, she got v

(3.) THE plaintiff has come forward with the suit only on the basis of the settlement deed Ex. Al. Even according to the plaintiff, the 1st defendant is entitled to 2/3rd share in the suit properties. It is the specific case of the plaintiff that the said settlement deed was acted upon.