PALANIAMMAL Vs. RAMALAKSHMI

JUDGEMENT

(1.) The defendant in the suit in O.S.No.127 of 2003 on the file of the Principal District Munsif Court, Srivilliputhur is the appellant in this second appeal. The suit in O.S.No.127 of 2003 on the file of the Principal District Munsif Court, Srivilliputhur was filed for redemption of a mortgage, dated 05.10.1981.

(2.) The case of the plaintiff in the plaint in O.S.No.127 of 2003 are as follows:-

(3.) The first plaintiff and her sister divided suit property in a partition dated 09.12.1988 and the second plaintiff has purchased the share of Gomathi who is the sister of the first plaintiff. Thus, after death of the first plaintiff's mother, the plaintiffs 1 and 2 are entitled to redeem the property as owners.