ANANTHI Vs. PONNAMMAL ALIAS VIJAYALAKSHMI

JUDGEMENT

(1.) THE unsuccessful Defendant before the courts below is the appellant in this second appeal.

(2.) THE Plaintiff, who is the respondent herein, filed the suit in O. S. No. 4087 of 1999 before the XV Assistant Judge, City Civil Court, Chennai for partition and the said suit was decreed. As against the same, the appeal filed by the Appellant herein in A. S. No. 214 of 2004 before the VII Additional Judge, City Civil Court, Chennai was dismissed. Aggrieved by the same, this second appeal has been filed by the Defendant.

(3.) THE facts which are necessary for the disposal of this second appeal are as follows:-The appellant is the daughter of one Sankara Subbu. The respondent claims that she is the adopted daughter of the said Sankara Subbu. It is stated by the respondent that after the demise of the said Sankara Subbu, his wife Rajammal executed a Settlement deed in favour of the respondent herein. The case of the Appellant is the respondent is not the adopted daughter of her parents and that the said settlement deed was cancelled later. With the above contentions, the parties herein approached the trial court.