LALITHA Vs. V ARJUNAN

JUDGEMENT

(1.) THE second appeal has been filed against the judgment and decree, dated 25.08.2006, made in A.S.No.575 of 2005, on the file of the II Additional City Civil Court, Chennai, confirming the judgment and decree, dated 21.02.2005, made in O.S.No.552 of 2002, on the file of the VIII Assistant City Civil Court, Chennai.

(2.) FOR the sake of convenience, the parties in the appeal are referred to as they have been arrayed in the original suit in O.S.No.552 of 2002.

(3.) IT is stated by the plaintiff that the house and the land situate at Door No.61, Venkatesan Ali Street, New Washermenpet, Chennai-81, measuring 3600 Sq.ft, more fully described in the schedule to the plaint, had originally belonged to late Parvathiammal, Wife of Raju Naicker. Parvathiammal and Raju Naicker did not have issues. Parvathiammal had died intestate in the year 1996, leaving behind her husband Raju Naicker as her legal heir to inherit the schedule mentioned property. Raju Naicker had died intestate, on 09.09.2001.