K. VIDHYA Vs. K. SUMITHRA

JUDGEMENT

(1.) The brief history of the litigation between siblings is as follows:-

(2.) According to the plaintiff, in the said suit, the suit property belongs to the mother of the parties, namely, Dr. S. Thavamani. The father of the parties Mr. T.P. Kamalanathan died on 14.11.2007 and the mother Dr. S. Thavamani, died on 05.08.2008 at Chennai intestate leaving behind the parties as their legal representatives.

(3.) The suit property was allotted to the mother by the Tamil Nadu Housing Board and the sale deed came to be executed in her favour by the Board on 09.12.1994. Since dispute arose between the parties after the death of the parents, the suit came to be filed. A compromise was entered into between the parties and the Joint Memo of Compromise was filed on 26.08.2013, which was accepted by this Court.