AGNES AND KARPAGA DEVI Vs. PAULINE

JUDGEMENT

(1.) This Appeal is at the instance of the Defendants in O.S. No.20 of 2013. The Suit in O.S. No.20 of 2013 was launched by the Respondent herein, seeking 1/3rd share in the Suit properties. The Plaintiff would claim that the Suit properties belonged to her son, Moses, who died intestate on 8/11/2012.

(2.) While admitting the Title of Moses, the Defendants resisted the Suit, contending that the Plaintiff is not entitled to share in the properties.

(3.) Upon consideration of the pleadings, the Trial Court framed the following Issues in the Suit: