LAWS(MAD)-1997-6-17

V SUBRAMANIAN Vs. KALIAMMAL

Decided On June 20, 1997
V Subramanian Appellant
V/S
KALIAMMAL Respondents

JUDGEMENT

(1.) THIS second appeal is directed against the judgment and decree of Sub Court, Sivaganga made in A.S.No. 19 of 1982 on 3.8.1983.

(2.) THE facts of this case are as follows:

(3.) A reply statement was filed by the plaintiff contending that Alagarsamy had no son and that he did not leave pangalies. The plaintiff -s son never demanded any property from Alagarsamy. Alagarsamy attempted to assault the plaintiff -s son in an intoxicated condition. In self -defence he was pushed down by the plaintiff -s son and as a result the said Alagarsamy was hit by a water pipe and expired. The plaintiff -s son did not murder Alagarsamy. The plaintiff is of sound mind. After the death of Alagarsamy and after the death of her mother, the plaintiff succeeded to the estate.