M. SRINIVASAN Vs. ANNAMALAI

JUDGEMENT

(1.) The above Appeal Suit has been preferred by the defendants in the suit in OS.No.260/2009 on the file of the learned Principal District Judge, Kancheepuram.

(2.) The respondents herein, as plaintiffs filed the suit in OS.No.260/2009 for partition and separate possession of their 2/4th share in the suit property. The suit property is an extent of about 58 cents comprised in S.Nos.192/3 and 192/4 in Pudupakkam Village, Thiruporur Sub Registration District.

(3.) It is the case of the plaintiffs that the suit property which is described as a Nanja land, is the absolute property of the plaintiffs' mother Tmt.Amma Kannammal and that she acquired the said property by virtue of a Sale Deed dtd. 16/2/1970. Stating that Tmt.Amma Kannammal died intestate in the year 1998, the plaintiffs came forward with the suit for partition as the legal heirs of the deceased Tmt.Amma Kannammal.