MAYAVAN Vs. RADHAKRISHNAN

JUDGEMENT

(1.) THIS appeal is focussed at the instance of the defendants as against the judgment and decree dated 31.10.2000 passed by the learned Subordinate Judge, Panruti, in the suit in O.S.No.67 of 1996, which was filed by the plaintiffs as against the defendants for partition and for other consequential reliefs.

(2.) FOR convenience sake, the parties are referred to here under according to their litigative status before the trial Court.

(3.) D5 filed the written statement, more or less on the same line as the one filed by defendants 1 and 2. However, she would further aver thus: D1 is the legitimate wife of Narayanan, as he married her after the death of his first wife Kullammal. Narayanan and D2-Mayavan alone have contributed to augment the income and purchased the suit properties 6 and 7. Since Narayanan became old and Varadan was a chronic patient, D2-Mayavan purchased the property by selling his wife's jewels. D1 purchased some property in her name from out of the funds provided from her parents' side. The family of Narayanan is indebted to the tune of Rs.2 - lakhs. In her written statement, she set out the details of the debts. Accordingly she prayed for dismissal of the suit.