KANNAMMAL Vs. KANNAN

JUDGEMENT

(1.) This appeal challenges the judgment and decree dtd. 4/3/2020 in O.S.No.97 of 2011, by which the I Additional District and Sessions Judge, Cuddalore, dismissed the plaintiff's suit for partition and separate possession of an alleged one-half share in seven items of property, a corresponding share in future income, and consequential reliefs.

(2.) The appellant is the plaintiff, and the respondents are the defendants. For convenience, the parties are referred to by their rank before the trial court. The dispute is between a sister and her brother. Defendants 2 and 3, the acquisition authorities, were impleaded because one suit item was acquired for the Neyveli project, and a dispute arose over entitlement to compensation.

(3.) The plaintiff, Kannammal, and the first defendant, Kannan, are the daughter and son of Thangarasu and Chinnaponnu Ammal. Thangarasu predeceased Chinnaponnu Ammal, who died on 11/7/2010. Thangarasu and Chinnaponnu Ammal had another daughter, who predeceased her mother.