M K RAVI Vs. M K GIRI

JUDGEMENT

(1.) C.S.No.733 of 2008:-

(2.) The Plaintiff and the three defendants are sons and daughters of late C.H.Keshava Rao and K.Saroja Bai. The properties which are the subject matter of the suit have been described in schedule-A, schedule-B and schedule-C of the plaint.

(3.) The schedule-A is land and building in No.3, Shanmuga Mudali Street, Royapettah, Chennai, now known as No.3, Shanmugam Street, Royapettah, Chennai. Schedule-B is the first floor apartment/flat bearing Door No.16/02, College Road, Nungambakkam, Chennai, measuring to an extent of 2900 Sq.ft together with 2900/18000 of undivided shares in the land. Schedule-C is the land and terraced building with 3 stories and premises bearing door No.3, H.Siddiah Road, 5th Cross, Bangalore City to an extent of 2400 sq.ft.