SANTHA Vs. VEERAPPAN

JUDGEMENT

(1.) THE appellants, who are defendants 1 and 2 in the Suit, filed this Second Appeal, as against the judgment and decree, dated 04.01.2011 in A.S.No.47 of 2010, on the file of the Subordinate Court, Devakkottai, confirming the judgment and decree in O.S.No.16 of 2004, dated 29.03.2010, on the file of the Additional District Munsif, Karaikudi.

(2.) BEFORE the trial Court, first respondent herein is plaintiff, the appellants are defendants 1 and 2 and the 2nd respondent is the 3rd defendant. For the sake of convenience, the parties referred as in the suit is referred in this Second Appeal.

(3.) IT is also averred in the plaint that the above said Shanmugam Pillai died intestate leaving behind his wife Gandhimathi, his son Natarajan, his daughters Annapoorani, Alamelumangai and Dhanalakshmi as his legal heirs and the above said son Natarajan applied for sub-division and transferred the patta for T.S.No.429/12. The above said Natarajan sub-divided T.S.No.429/12 as house-site plots and made a lay out and it is approved by the Director of Town Planning, Madras.