DHANALAKSHMI Vs. B V GOVINDARAMAN

JUDGEMENT

(1.) These two appeals have been filed against the Judgment and Decree in O.S.No.64 of 1989 on the file of the Subordinate Court, Thanjavur. By the said Judgment and Decree dated 24.06.1992, the Subordinate Court, Thanjavur had partly decreed O.S.No.64 of 1989.

(2.) The following family chart would be useful to indicate the relationship among the parties.

(3.) The father B.S. Venkatachalapathy had executed a Will dated 11.09.1972. He bequeathed 'A' schedule property to the plaintiff B.V. Govindaraman. He bequeathed 'C', 'D' and 'E' schedule properties to the defendants-3 to 5 namely, B.V.Devadoss, B.V.Jegannathan @ Jegan and B.V. Rajan. There was also one more schedule property which was given in common which was 'F' schedule property. Since defendants-2, 3, 4 & 5 resided in a portion of the 'A' schedule property, the plaintiff B.V. Govindaraman instituted O.S.No.64 of 1989 on the file of the Subordinate Court, Thanjavur, seeking declaration of title over a 'A' schedule property and 6/35th share in 'F' schedule property.