RAJASTHAN JAINSAMAJ EDUCATIONAL TRUST Vs. K ROHINI

JUDGEMENT

(1.) The plaintiff states that it is a Charitable Trust and that it is having educational institutions. The plaintiff purchased 58.33% share of the suit schedule property from the defendants 1 to 6, by a sale deed dated 29.04.2005, which is registered as document No.1944/2005, in the office of the Sub-Registrar, Kodambakkam, Chennai.

(2.) The defendants 1 to 5 are the legal-heirs of Late Tmt.Kausalya. Defendants 1 and 2 are the daughters, 3 and 4 are the sons and fifth defendant is the husband of Tmt.Kausalya. The sixth defendant is the son of Late Tmt.Suseela. Tmt.Kausalya and Tmt.Suseela are the daughters of Late Thiru Venkatesa Sarma.

(3.) The said Thiru.Venkatesa Sarma has 3 sons and 4 daughters. The sons are Thiru V.Subramanian (D8), Thiru V.Rajappa (D9) and Thiru M.V.Arunachalam (D10). The daughters are Tmt.Kausalya, Tmt.Suseela, Ms.Ramadevi and Tmt.Rajeswari. Ms.Ramadevi was a spinster. The seventh defendant is the husband of Late Tmt.Rajeswari. When the suit was filed, all the four daughters were not alive.