LAWS(MAD)-2023-1-447

G. FELSHIA VASANTHI Vs. R. SEKAR

Decided On January 30, 2023
G. Felshia Vasanthi Appellant
V/S
R. Sekar Respondents

JUDGEMENT

(1.) The appeal is preferred by the wife challenging the Judgment and Decree in O.S.No.20 of 2004, by which, the learned Judge, Family Court, Chennai, declared that the suit schedule properties purchased in her name by the husband/respondent are benami properties purchased for the interest of the respondent and not for her beneficial interest.

(2.) The respondent filed the suit for the declaration that Item Nos.1 to 6 of the suit properties were benami properties purchased by him in the name of the appellant and that she had no beneficial interest in the suit properties.

(3.) The averments in the plaint filed by the respondent briefly are as follows: