LOGATHILAKAR Vs. BHARATHA

JUDGEMENT

(1.) The defendant in the suit in O.S.No.58 of 2005 on the file of the Principal Subordinate Court, Tenkasi, is the appellant in this appeal.

(2.) The respondents in this appeal, as plaintiffs have filed a suit in O.S.No.58 of 2005 on the file of the Principal Subordinate Court, Tenkasi, for partition.

(3.) The case of the respondents / plaintiffs is that the suit items 1 and 2, belonged to the plaintiffs' mother one Backyathai, by virtue of a registered settlement deed dated 22.01966 and a sale deed dated 05.10.1960. It is the further case of the respondents that the suit items 3 to 5, belonged to their father one Madasamy Thevar by virtue of sale deeds dated 07.01.1976, 07.05.1938 and partition deed dated 31.10.1985.