THAYYANAYAKI Vs. BOOPATHI

JUDGEMENT

(1.) Suit for declaration of title in respect of "A" and "B" Schedule Property, delivery of possession in respect of "B" and "C" Schedule property, decree in respect of "D" Schedule Property to allot 7/9 shares to the plaintiff's 1 to 6, future mesne profit in respect of income from "B" and "C" Schedule property.

(2.) Plaint:

(3.) During the life time of Kumara Padayachi, he executed a Will on 14/7/1993. Under the Will, "A" Schedule property was given to the first defendant till his life time and to be succeeded by his male decent absolutely "B" Schedule Property was given to the unmarried daughters of Kumara Padayachi born to his second wife. They were given the life interest and after their life to their male descents absolutely. He reserved the "C" Schedule property for the marriage expenses of his four unmarried daughters. The first defendant who is the son, born to the first wife was given the responsibility of conducting the marriages of his half blood sisters. With the right to sell the property and spend equally for their marriage expenses.