LAWS(MAD)-2003-6-49

NAFEESA NACHIAR DIED Vs. UMMA HABEEBA NACHIAR AND

Decided On June 01, 2003
NAFEESA NACHIAR (DIED) Appellant
V/S
UMMA HABEEBA NACHIAR Respondents

JUDGEMENT

(1.) This Appeal arises out of the judgment in O.S.No:95 of 1975 on the file of Sub Court, Nagapattinam which is a suit filed by the first respondent-plaintiff herein for declaration of title, partition and separate possession of her one half share in the suit properties.

(2.) The circumstances which led to the re-hearing of this Appeal could briefly be stated thus:-

(3.) Case of the plaintiff is that the suit properties belong to the estate of Haji Abdul Rahman who died on 7.10.1974. The plaintiff is the daughter of the said Abdul Rahman through first wife. The relationship of the parties is: <FRM> Hajee Abdul Mohd.Sadakathullah D-4 to D-6 D-7 to D-10 Rahman Maraikkani D-3 Brothers Sisters (Died on 7.10.74) Syed Abdul Khader =Umma Habeeba =Nafeesa =Fathima D - 11 Nachiar Nachiar Nachiar (Foster son of Hajee (Plaintiff) D.1 D-2 Abdul Rahman) 1st wife 2nd wife 3rd wife = Saharvan Nachiar D - 12</FRM>