S SARASWATHY Vs. ADILAKSHMI (DIED)

JUDGEMENT

(1.) The plaintiff in O.S.No.11924 of 1996 is the appellant. The said suit was filed by her seeking partition and separate possession of 1/3 share in the suit 'A', 'B' ,'C' Schedule immovable properties and 'D' Schedule jewels weighing 48 = sovereigns.

(2.) According to the plaintiff the 'A' and 'B' Schedule properties were purchased by her father Pakkiri Kurman who was employed as maistry in Chennai Corporation, the then Madras Corporation, and out of his income he had purchased suit 'A' and 'B' schedule property in the name of the first defendant who is the wife of the said Pakkiri Kurman. The plaintiff and the second defendant are the daughters.

(3.) Insofar as the 'C' schedule property is concerned the plaintiff would contend that the said property was allotted to Pakkiri Kurman by the Chennai Corporation. As such 'A', 'B' and 'C schedule property belonged to Pakkiri Kurman and as a daughter the plaintiff is entitled to 1/3rd share in the suit properties.