KRISHNA GOUNDER Vs. VENDA AMMAL

JUDGEMENT

(1.) THIS appeal is filed by defendants 1, 3 and 4 against the judgment dated 16. 10. 1992 in O. S. No. 7 of 1987, on the file of the Sub Court, Arani, Nort Arcot-Ambedkar District in and by which, the learned Sub Judge after analysing the evidence in depth decreed the suit for partition of suit property granting the due share according to the entitlement of the plaintiff.

(2.) FOR convenience, the parties are referred as arrayed in the original suit.

(3.) THE suit properties are the joint family properties of the defendants and the deceased husband of the first plaintiff, who constitute a member of an undivided Hindu Joint family. Certain of the properties have been acquired by the first defendant from his aunt one Valliammal, by registered settlement deed dated 20. 2. 1965 and certain of the properties were settled in favour of the defendants 2 and 3 and the deceased Perumal, husband of the first plaintiff, by the father of the first defendant under a Registered settlement deed dated 11. 12. 1980.