S GANTHIMATHI Vs. N PAVUNAMBAL

JUDGEMENT

(1.) The civil suit is filed by the plaintiff for partition of the properties described in the schedule by metes and bounds by allotting 1/7th share to the plaintiff.

(2.) The plaintiff and the defendants 1 to 6 are sons and daughters of late Ranjithammal and late A.D.Parasurama Chettiar.

(3.) The case of the plaintiff is that her mother Ranjithammal died on 30.11.1980 and her father Parasurama Chettiar died on 07.08.1985 leaving behind the plaintiff and the defendants as their legal heirs.