NATARAJAN Vs. K LAKSHMI ANANTH

JUDGEMENT

(1.) This case is a classic but unfortunate exception to the age old adage 'Blood is thicker than water'. 'Classic' because it may be difficult to find a better or closer exception. 'Unfortunate' because the adversaries at lis for nearly two decades are father and son. To be noted, father and son are at loggerheads not on a principle or philosophy, but for properties, that too tangible properties, i.e., immovable properties.

(2.) This being a second appeal under Section 100 of Civil Procedure Code, 1908 ('CPC' for brevity), which turns on substantial question/s of law, it would suffice to give a thumbnail sketch of facts necessary for understanding and appreciating this judgment. Therefore, I give short facts of this case under the caption 'Facts in a nutshell' infra.

(3.) Facts in a nutshell :