MANIMEGHALAI Vs. T.K. NATARAJAN

JUDGEMENT

(1.) THE defendants in the partition suit in O.S.No.1418 of 1996, in the Court of I Additional District Munsif, Trichirappalli, are the appellants.

(2.) THE terraced house, bearing Door No.79 situate in Thiruvalluvar Street in Thiruvanaikoil North Street, measuring 78 x 19 1/2 square feet is the suit property. Originally, it belonged to one Rajammal. Her daughter Packialakshmi married Kulanthai Velu. The couples have one son and one daughter. They are Natarajan and Manimegalai. On 26.09.1986, under Ex.A.1 partition deed, the northern side 'A' Schedule was given to Natarajan, while the southern side 'B' schedule was given to Manimegalai. Manimegalai married Thiruvarasu. On 31.03.1987 Rajammal died. On 05.03.1989 Packialakshmi died. Natarajan and Manimegalai are equal owners to the said property. In between them, so far as this property is concerned, Manimegalai's husband Thiruvarasu is a stranger.

(3.) WHEN the suit was tried, Natarajan deposed himself as P.W.1, exhibited A.1 to A.6. While his sister deposed as D.W.1 but did not exhibit any document.