SAROJINI Vs. MOHANDOSS

JUDGEMENT

(1.) THE second appeal is directed against the judgment and decree dated 16.02.2001 in O.S.No.90 of 1995 on the file of the District Munsif, Vilathikulam, as confirmed by the judgment and decree dated 08.01.2002 in A.S.No.11 of 2001 on the file of the Subordinate Judge, Kovilpatti.

(2.) THE first respondent in the present appeal preferred a suit in O.S.No.90 of 1995 before the trial Court for a decree of declaration and for recovery of possession in respect of the suit property. It is the case of the first respondent as plaintiff in the suit that the suit property originally belonged to his mother and the appellants herein being the defendants 1 and 2 in the suit are his sisters and his mother along with father executed a joint Will on 10.09.1981, whereby the schedule property was bequeathed in his favour. It is his further case that the mother died on 16.08.1990 and as such, the Will had come into force and accordingly, he prayed for declaration and recovery of possession, as the property was found to be in the possession of the appellants.

(3.) THE trial Court framed necessary issues and considered the validity of the Will in Ex.A.1 and Ex.B.1 and ultimately, decreed the suit as per judgment and decree dated 16.02.2001 and the said decree of the trial Court was challenged in appeal by the appellants and the appeal was also dismissed, confirming the judgment and decree of the trial Court and it is the said decree which is the subject matter of the present second appeal.