INDIRANI Vs. M. THIRUNAVUKKARASU

JUDGEMENT

(1.) The plaintiff in O.S.No.300 of 1991 on the file of the Additional Subordinate Court, Mayiladuthurai is the appellant in A.S.No.176 of 1998 and the first defendant in the said suit is the appellant in A.S.No.673 of 1998.

(2.) O.S.No.300 of 1991 was filed by the plaintiff for partition of her 1/3 share in the suit properties. The case of the plaintiff is that all the suit properties originally belonged to Arunachalam Pillai, the maternal grandfather of the plaintiff and the defendants 1 and 2. The defendants 1 and 2 are the brothers of the plaintiff. Their father Rajamanickam Pillai deserted the plaintiff's mother, who was the only daughter of Arunachalam Pillai and therefore, the plaintiff, the defendants 1 and 2 and their mother were taken care of by the maternal grandfather Arunachalam Pillai. They were brought up by Arunachalam Pillai.

(3.) The said Arunachalam Pillai was a native of Kuttalam, Mayiladuthurai Taluk and he was an agriculturist. He was owning immovable properties, house, nanja and punja lands at Kuttalam. Originally, he was the agent in the estate of C.Marudavanam Pillai of Menankudi, Nannilam Taluk. He sold his properties at Kuttalam and purchased nanja punja lands at Eduthukkatti Sathanur village and near to Kaduvankudi for his benefit and that of his wife and grandchildren/the plaintiff and the defendants 1 and 2.