SHAHIDA BEGUM Vs. RAMIZA

JUDGEMENT

(1.) Plaintiff in the suit in C.S.No.228 of 2013 on the file of this Court, is the appellant in the above Original Side Appeal.

(2.) The appellant as plaintiff filed the suit in C.S.No.228 of 2013 before this Court for partition and separate possession of 7/72 share in all the suit properties and for consequential reliefs. The suit is also to declare the family settlement deed, dtd. 18/5/2005, bearing Document No.1854 of 2005 on the file of Sub-Registrar, Anna Nagar, Chennai, as null, void, illegal and not binding on the plaintiff.

(3.) The suit properties consist of two items. The first item is a vacant land along with building to an extent of One Ground and 1270 sq.ft., situated in Koyambedu Village, Saidapet Taluk, Chenglpet District. The second item is also a plot in a sanctioned layout measuring an extent of 2 Grounds and 893 sq.ft. and an additional land measuring 1010 sq.ft. in Koyambedu Village, Saidapet Taluk, Chengalpet District.