LAWS(MAD)-2007-10-387

L BAKTHAVATSALAM Vs. R ALAGIRISWAMY

Decided On October 12, 2007
M.SAGUNTHALA Appellant
V/S
BALASUBRAMANIAN Respondents

JUDGEMENT

(1.) NEARLY 93 items of properties which include immovable properties situated in Uppilipalayam Village, Kalapatti Village, singanallur Village, Vellakinaru Village and Kurudampalayam village, all at Coimbatore District, originally belonged to one r. Venkitusamy Naidu, who died leaving behind him, 2 sons viz. , r. V. Lakshmiah Naidu and R. V. Rangasamy Naidu and 5 daughters, viz. , ranganayakiammal, Thayammal, Krishnammal, Nagammal and ammaniammal.

(2.) R. V. RANGASAMY Naidu died on 01. 06. 1955, leaving behind him, his wife Krishnammal without any other legal heirs. His wife mrs. Krishnammal also died on 30. 04. 1977.

(3.) THE other son of R. Venkitusamy Naidu, viz. , R. V. Lakshmiah Naidu also died on 05. 04. 1958, leaving behind him his 4 sons, viz. , L. Bakthavatsalu, L. Venkatapathy, L. Jagannathan and l. Ramasamy, out of whom, the first three are the defendants 4 to 6 in O. S. No. 89 of 1983 and plaintiffs 1 to 3 in O. S. No. 649 of 1985.