S. SARAVANAKUMAR Vs. S. DEEPAKKUMAR

JUDGEMENT

(1.) The plaintiff in the suit in O.S.No.10 of 2013 on the file of the learned Principal District Judge, Dharmapuri, is the appellant in the above appeal.

(2.) The appellant filed the suit for partition in O.S.No.10 of 2013 for one half share in all the suit properties and for consequential reliefs.

(3.) The suit properties consist of several items in Dharmapuri District. The appellant and 1st respondent are brothers and sons of one Thiru.Subramaniam and Tmt.Manjula Maniam. It is admitted that the suit 'A' schedule properties items 1 and 2 are the properties of plaintiff's father, by name, Subramaniam. It is the further case of plaintiff that items 3 to 6 in 'A' schedule were purchased by plaintiff's mother. Item 1 in 'B' schedule is described as 100 sovereigns of gold ornaments belonged to mother and item 2 in 'B' schedule is described as the business assets of M/s.Lakshmi Corporation, run by father. It is admitted that the father, Thiru.Subramaniam, and mother Tmt.Manjula Maniam died leaving behind the plaintiff and defendants.