R. SUDHA Vs. SHANMUGAM

JUDGEMENT

(1.) Challenge in this second appeal is made by the plaintiff against the judgment and decree dated 04.10.2010 made in A.S. No.23 of 2010 on the file of the Principal Sub Court, Thiruvannamalai, confirming the decree and judgment dated 25.03.2010 made in O.S. No.523 of 2007 on the file of the Principal District Munsif Court, Thiruvannamalai.

(2.) The suit has been laid by the plaintiff for partition.

(3.) The plaintiff is the daughter of the first defendant and one Chandra Ammal. The defendants 1 & 2 are their sons. Now, according to the plaintiff, the suit properties are the Joint Hindu Family properties belonging to the plaintiff and the defendants 1 to 3, of which, the first defendant is the kartha of the Joint Hindu Family. As regards the character of the suit properties i.e. ancestral Joint Hindu Family properties, there is no dispute as such.