LAKSHMI AMMAL Vs. AMMAYI AMMAL

JUDGEMENT

(1.) The plaintiff is the appellant in this Second Appeal.

(2.) The case of the plaintiff is that the suit properties originally belonged to one Kuppusamy Chettiar. He died intestate and his properties were inherited by his sons. They divided the property among themselves through a partition deed dtd. 27/10/1949. The suit properties and certain other properties were allotted to the share of Perumal Chettiar, who is the father of the plaintiff. Thereby, he became the absolute owner of the suit properties.

(3.) The said Perumal Chettiar, through a settlement deed dtd. 28/9/1970, marked as Ex.A1, settled the properties in favour of the plaintiff and her sisters Govindammal, Dhanam Ammal and Bhangaru Ammal. The other three sisters were minors at the relevant point of time and the plaintiff was appointed as the guardian for her three sisters under the said document. As per this settlement deed, the plaintiff was given a life interest and the vested remainder was given to her children absolutely. It was further pleaded that this settlement deed was filed before the Land Reforms Tribunal and this document was acted upon when the orders were passed by the Tribunal on 9/6/1991. This order was marked as Ex.A2.