AMUDHAM Vs. SAKUNDHALA

JUDGEMENT

(1.) Feeling aggrieved by the Judgment and Decree dated March 7, 2019 passed in O.S.No.13 of 2015 by the 'III Additional District Court, Kallakurichi' ['Trial Court' for brevity], the plaintiff therein has filed this Appeal Suit under Sec. 96 read with Order XLI Rule 1 of 'the Code of Civil Procedure, 1908' ['CPC' for short].

(2.) For the sake of convenience, hereinafter, the parties will be referred to as per their array in the Original Suit.

(3.) The Suit Properties are all ancestral and joint family properties of Nangoor Udaiyar. The first defendant is his wife. In their wedlock, they had one son - one Tamilarasan and two daughters - the plaintiff and one Vimala. The second defendant is wife of said Tamilarasan. The third defendant and one late Sujatha are daughters of Tamilarasan.