CHITRA Vs. PARAMASIVAM

JUDGEMENT

(1.) The plaintiffs in O.S.No.132 of 2014 on the file of the Principal District Court at Tiruchirappalli are the appellants herein. The suit was filed by them seeking partition and separate possession of 3/5 share in the suit properties, along with costs of the suit. It is pertinent to note that the plaintiffs are the daughters of the first defendant and sisters of the second defendant.

(2.) The defendants appeared and contested the plaintiffs' claim for partition and separate possession. By judgment dtd. 2/11/2016, the suit was dismissed, necessitating the filing of the present Appeal Suit.

(3.) The plaintiffs contended that the properties mentioned in the schedule to the plaint had been purchased by the first and second defendants from a corpus generated by the cash received in lieu of the relinquishment of interest by the plaintiffs' father in ancestral properties. They contended that the properties were purchased solely from the monies available from the ancestral corpus fund and in the name of the plaintiffs' mother. It was further contended that the entire properties vested with the first defendant.