CHINNAMMAL Vs. PAPPAMMALALIAS RAMAKKAL

JUDGEMENT

(1.) THE first plaintiff is the second wife of late one Karupusamy Nadar. THE second, third and fourth plaintiffs are the sons and daughter of the said Karupusamy Nadar. THE fifth plaintiff was the wife of late Natarajan Nadar. THE said Natarajan Nadar was the son of late Karupusamy Nadar. Sixth and seventh plaintiffs are the son and daughter of late Natarajan Nadar respectively.

(2.) THE first and second defendants are the wife and son of late Karupusamy Nadar respectively. THE properties referred to in the plaint schedule was originally purchased by late Karupusamy Nadar under a registered sale deed dated 2.12.1942. THE said Karupusamy Nadar died intestate in the year 1952 leaving behind the son Natarajan Nadar and his wife.

(3.) THE averments made in the written statement are as follows.