K.EBRAHIM Vs. K.PRABUDOSS

JUDGEMENT

(1.) Challenging the dismissal of the suit in respect of Item Nos.1 and 2 of the suit properties, the present appeal has been filed.

(2.) The parties are arrayed as per their own ranking before the trial Court.

(3.) The plaintiffs and the defendants are sons and daughters of one V.Kottaiah and K.Asirvathamal. According to the plaintiffs, the property has been purchased by their father on 4/5/1983 by utilizing 30 sovereigns of gold jewels of their mother. According to the plaintiffs, the first defendant has two wives and he has exploited the rents derived from the suit properties. Further, their father was suffering from physical and mental infirmities for many years. Hence, after his death, when the plaintiffs demanded partition, the defendants have not come forward for the same. Hence, the suit for partition and declaration that the Will and settlement deeds as null and void and cancellation of the above documents.