LAWS(MAD)-2017-3-205

M BAGGIA LAKSHMI Vs. M VIJAYA RAJAN

Decided On March 08, 2017
M Baggia Lakshmi Appellant
V/S
M Vijaya Rajan Respondents

JUDGEMENT

(1.) Here is the case where the son is fighting tooth and nail as against his mother and sister, in various courts. Offshoot of the same is the present revision.

(2.) Mayamuthu and Baggia Lakshmi are spouses. Their son is Vijaya Rajan and daughters are Packiathai and Japa Arunthathi. Japa Arunthathi is neither against her brother nor against her mother. She is not interested in the property.

(3.) Mayamuthu left this world after leaving his legal heirs to fight among themselves for his properties. Plaintiffs, namely, Baggia Lakshmi and Packiathai have filed O.S.No.630 of 2010 against Vijaya Rajan and Japa Arunthathi claiming their share in the properties left by Mayamuthu.