PADMINI Vs. EASWARI

JUDGEMENT

(1.) THIS Appeal Suit is directed against the judgment and decree, dated 11.8.2004, passed in O.S.No.200 of 2004 on the file of the Additional District Judge, Fast Track Court, Poonamallee. The plaintiff in the above said suit is the appellant herein.

(2.) FOR the sake of convenience, in this Judgment, the parties are referred to as arrayed in the suit.

(3.) BEFORE the Trial Court,, 7th defendant remained exparte and D1 and D6 were died and on the side of other defendants, the third defendant has filed written statement and adopted by D2 to D5 and D8 to D15, in which it is stated that some of the plaint schedule properties belonged to Elumalai and for the auspicious reason and also to give happy to his wife, Elumalai had purchased one item of plaint schedule properties i.e. an extent of 1.09 acres in the name of his wife Gangammal, who was house wife and not having any means to purchase and hence the above said item of the property also absolutely belonging to Elumalai.