KALIYAMOORTHY Vs. VATHILINGAM

JUDGEMENT

(1.) The brief averments of the plaint:-

(2.) It is the submission of the plaintiffs that, the rights of the female heirs have been ousted, as they were provided with sufficient gifts and sridhana during their marriage. The plaintiffs further submits that, the eldest son Srinivasan died issueless. Therefore, according to the plaintiffs, the first plaintiff is entitled for a half share over the suit property. These plaintiffs submits that the father of the first plaintiff and the first defendant namely Mr.Marimuthu died on 10/2/1992. There was an earlier suit in OS.No.122 of 1999 for partition. However, the same was dismissed as both the plaintiffs to the said suit were died issueless.

(3.) The brief averments of the Written Statement of the first defendant:-