(1.) SUIT is filed for delivery of vacant possession and for costs.
(2.) THE following are the brief allegations contained in the plaint -
(3.) THE suit property is situate in Door No.70 and 71 in Mundagakanniamman Koil Street, Mylapore, Chennai with an extent of 810 sq.ft. This property and some other properties originally belonged to one Ponnusamy Sah by virtue of a registered partnership deed dated 07.02.1946. His legal heirs divided the properties and got their respective shares among whom Abibu P. Krishna Sah and Abibu P.Lakshmi Narayana Sah were allotted with bungalows and coconut garden in Door No.34 and 35 Mundakanniamman Koil Street, Mylapore, Chennai measuring about two cawnies and 2156 sq.ft. The copy of partnership deed is Ex.A1.