MADURI PILLAI Vs. V. ASWATHI REDDIAR

JUDGEMENT

(1.) THE first petitioner is the sister of the petitioners 2 and 3. The petitioners herein filed O.S.No.16 of 2009 before the District Court, Kanyakumari District, seeking for declaration and permanent injunction and also recovery of possession in respect of some property, that was purchased by their mother in 1950 from the third respondent herein/third defendant, who is none else than the brother of their mother. The mother of the petitioners died in 2000.

(2.) WHILE so, according to the petitioners herein, the third respondent/third defendant sold the property to the second respondent/second defendant during 2005 fraudulently. Thereafter, the second defendant, who purchased the property in 2005 again sold to the first defendant. In these circumstances, the petitioners herein filed O.S.No.16 of 1999 as stated above.

(3.) AT this stage, the first respondent/first defendant filed additional written statement dated 07.01.2011, claiming adverse possession. The first respondent/first defendant filed I.A.No.14 of 2011 in O.S.No.16 of 2009, to receive additional written statement.