RAGHUPATHY Vs. RAJAMMAL

JUDGEMENT

(1.) The defendants are the appellants in this second appeal.

(2.) Respondents 1 to 3 herein/plaintiffs filed a suit seeking for the relief of partition and for allotment of 2/6th share in their favour.

(3.) The case of the plaintiffs is that the suit property belonged to Nagammal, wife of Govindasamy Naidu under a registered sale deed dtd. 2/1/1956. She was in possession and enjoyment of the property till her demise on 5/11/1996. The further case of the plaintiffs is that the said Nagammal had two sons and four daughters. The first plaintiff is one of the daughters and plaintiffs 2 and 3 are the children of yet another daughter - late Salammal. Defendants 1 and 2 are two other daughters and defendants 3 and 4 are the sons of the said Nagammal.