(1.) The Plaintiff is the appellant in this second appeal.
(2.) The plaintiff filed the suit seeking for the relief of partition and for allotment of 1/5 th share in the suit property and also sought for declaration of the sale deed dtd. 15/6/2009 executed by the 1st defendant in favour of the 5th defendant as null and void.
(3.) The case of the plaintiff is that the suit property formed part of a larger extent of property which are ancestral in nature. It is stated that these properties were held by the great grand father Thalaivirichan Reddy, who had three sons namely Chinnasamy Reddy, Kathavarayan Reddy and Chinnappa Reddy. On the demise of Thalaivirichan Reddy, his three sons inherited the property. One of the son Kathavaraya Reddy had three sons Munirathinam, Shanmugam and Mani. According to the plaintiff, these three sons were jointly enjoying the property on the demise of Kathavaraya Reddy. The Plaintiff claims that the 1st defendant father and defendants 2 to 4 who are the sisters of the plaintiff are each entitled for 1/5th share in the suit property.
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