J.THIRUPURASUNDARI Vs. MEENAKSHI

JUDGEMENT

(1.) These two first appeals have been preferred by the third defendant and the plaintiffs respectively in O.S.No.38 of 2013 on the file of the Principal District Court, Ramanathapuram challenging the dismissal of a partition suit.

(2.) According to the plaint averments, the suit schedule properties are the ancestral properties of one Appavu Pillai. The said Appavu Pillai had died leaving behind his three sons namely Jeganathan Pillai, Mari @ K.A.Meenakshi Sundaram Pillai and Subramaniam. All three of them entered into a partition on 14/3/1958 in which the suit schedule properties were allotted to the share of Mari @ K.A.Meenakshi Sundaram Pillai.

(3.) It is further contended in the plaint that Mari @ K.A.Meenakshi Sundaram Pillai had three wives. His first wife is Padmavathi and the third defendant is the daughter born through the said Padmavathi. The second wife is one Amsavalli, through her, he was blessed with a son Balasubramaniam. The said Balasubramaniam had passed away leaving behind his wife ( first defendant) and his daughter (second defendant).