LAWS(MAD)-2012-1-13

G KISHORE KUMAR Vs. R PADMINI

Decided On January 03, 2012
G.KISHORE KUMAR Appellant
V/S
R.PADMINI Respondents

JUDGEMENT

(1.) ORIGINAL Side Appeals arise out of the common order dated 18.11.2010 made in O.A.Nos.298 and 451 of 2006 in C.S.No.272 of 2006 & O.A.No.1162 of 2008 in C.S.No.75 of 2006, respectively.

(2.) ONE Varadarajan and Nandakumar, who are the father and sonfiled a suit in C.S.No.75/2006 for specific performance against the defendants on the basis of the oral sale agreement and other consequential reliefs stating that the first plaintiff Varadarajans Mother Kumudhammal got the property under the registered Settlement deed dated 20.10.1945. She died intestate in the year 1971 and her husband Srinivasan pre-deceased her. She is having five sons and her first son Kannan died in the year 1971 leaving behind his widow Seetha and daughters Padmini & Meera. Subsequently, Seetha died and Padmini and Meera as their legal heirs entitled to the share of Kannan.

(3.) PADMINI filed O.A.Nos.298 and 451 of 2006 in C.S.No.272/2006, for interim injunction restraining the defendants/respondents from alienating the suit property and restraining the respondents 7 to 12 from altering the physical features of the property or dealing with the suit property pending disposal of the suit respectively.