RAMASAMY Vs. RAMAR

JUDGEMENT

(1.) This is defendants appeal.

(2.) The respondent/plaintiff and 1st appellant/1st defendants are brothers and appellants 2 and 3/defendants 2 and 3 are their sisters. Their parents are Govindan and Kaliammal. The respondent filed the suit in O.S.No.596 of 2004 as against the appellants, seeking partition with respect to two items of properties.

(3.) It is alleged in the plaint that suit item No.1 has been assigned to their father Govindan by the Government and it has become their family property and suit 2nd item belongs to their mother Kaliammal. Thus the plaintiff sought for his share in both the items.