M. DEEPA Vs. NIL

JUDGEMENT

(1.) This petition has been filed under Sec. 8 (2) of the Hindu Minority and Guardianship Act, 1956 read with Order XXI Rule 2 and 3 of the Original Side Rules, seeking permission of this Court to sell the minor M.Vaishnavi's share in the petition schedule property.

(2.) According to the petitioner, the petition schedule property was originally owned by J.Kannappan and after his death on 28/6/1987, his wife, viz., K.Saraswathi and his three sons viz., K.Balasubramaniam, K.Magesh and K.Mohankumar, who are his only legal heirs, became the absolute owners of the petition schedule property.

(3.) The petitioner is the wife of K.Mohankumar, the son of J.Kannappan. K.Mohankumar died on 8/3/2021 leaving behind the petitioner, his two daughters, viz., M.Abirami and M.Vaishnavi and his mother K.Saraswathi, as his only legal heirs. M.Vaishnavi is a minor.