G JAYAGOPAL Vs. G MADHANGOPAL

JUDGEMENT

(1.) These twin appeals are preferred, one against the preliminary decree passed in O.S.No.4073 of 2002 on the file of Additional District Judge [Fast Track Court No.V], Chennai, and the other appeal against the final decree passed therein. Parties would be referred to by their rank before the trial Court.

(2.) The material facts, based on which the plaintiff has set the tone of this suit, may now be stated:

(3.) In her written statement the first defendant Chandrakanthammal has pleaded that the suit property was purchased jointly in her name as well as in the name of her elder son Jeyagopal, that after the demise of her husband Govindarajulu Naidu, she and the second defendant have agreed to share the property equally with other heirs of Govindarajulu Naidu.