R DEIVANAI AMMAL Vs. MEENAKSHI AMMAL

JUDGEMENT

(1.) Plaintiff in O.S. No. 62 of 1985 on the file of Subordinate Judge, Sivaganga, against the dismissal of her suit has filed the above Appeal.

(2.) The suit was filed by the plaintiff/appellant herein praying for :

(3.) The case of the plaintiff as set out in the plaint is briefly stated hereunder : The plaintiff and the first defendant are daughters, and defendants 2 and 3 are sons of late Ganapathy Moopanar who died on 15-11-1976. On the date of his death, he was possessed of item 4 of 'A' schedule which he received in a partition on 20-12-1948 and items 1 to 3 of 'A' schedule property which he had acquired out of his self-earned income during his life time and that he had also left behind the movable assets referred to in 'B', 'C' and 'D' schedules.