R NALLAMMAL Vs. R LAKSHMI

JUDGEMENT

(1.) The appellants herein were the defendants in O.S. No.148 of 2004 on the file of the learned Principal District Judge, Pudukkottai. O.S.No.148 of 2004 had been filed by the first respondent herein R.Lakshmi, seeking partition and separate possession of 6/15th share in the suit schedule 'A' 'B' 'C' properties.

(2.) The suit had been filed against twenty two defendants. The plaintiff was the daughter of Thiruvenkata Udayar. Thiruvenkata Udayar died in the year 1979. The mother of the plaintiff Thiamuthu died in the year 1986. Thiruvenkata Udayar and Thiamuthu had one son and four daughters. The son Ramasamy died in the year 1988. The first defendant R.Nallammal is the wife of Ramasamy and the second and third defendants are her daughters. The fourth, fifth and sixth defendants are also the daughters of Thiruvenkata Udayar and Thiamuthu. They are sisters of the plaintiff. The other defendants-7 to 18 are purchasers of various portions of the suit properties. Among them, the tenth defendant died during the pendency of the suit and his legal representatives had been impleaded as defendants-19 to 2

(3.) According to the plaintiff, the suit schedule 'A' 'B' 'C' properties were the joint family properties of Thiruvenkata Udayar. The plaintiff was married in the year 1992. 'A' schedule property was purchased on 10.08.1959. 'B' schedule property was settled in the name of Thiruvenkata Udayar by his father on 06.04.1957. From the joint family income, 'A' and 'B' schedule properties were purchased. 'C' schedule property was purchased in the name of son of Thiruvenkata Udayar by name Ramasamy Udayar and other relation Ramalingam Udayar on 29.11.1980.