W. S. SIVACHAKRAVARTHY Vs. W. S. GIRIJASANKAR (DECEASED)

JUDGEMENT

(1.) SUIT filed for partition and a separate possession of the 3/8th share of the schedule mentioned A to H properties and for allotment of 3/8th of share of A to H schedule properties in favour of the Plaintiffs and other consequential reliefs.

(2.) SENIAPPA Gramani, his son Seshachala Gramani and the grand sons formed a Hindu Undivided Joint Family, possessing ancestral, individual and joint family properties. As stated Seniappa Gramani died in the year 1878. Seshachala Gramani and his sons were in management of the property, more particularly, Sivakolundu, one son through the third wife thereafter, one grand son W.S.Girija Sankar were dominant males of the family. There were number of movables and immovables properties. There was a suit for Partition in the year 1957.

(3.) AFTER the death of Sivagnanam in the year 1949, in the year 1957, Ranganayaki and her children filed a partition suit in O.S. No. 57 of 1957. The suit was filed against W.S. Seshachala Gramani and his legal heirs through his three wives. There were around 28 defendants in that suit. The genealogy during the year 1957 showing the family tree of Seshachala Gramani is produced below: