ILAVARASI RAMANATHAN Vs. MEHAMALA

JUDGEMENT

(1.) In the present appeals, challenge is made to the common judgement and decree dated 13.12.2010 passed in O.S.No.48/2008 and O.S.No.181/2010, wherein and whereby the learned Additional District Judge (FTC-II), Cuddalore has dismissed the suit in O.S.No.48/2008 filed by the appellants in A.S.No.78/2011 for partition and separate possession of 3/4 in the suit property and decreed the suit in O.S.No.181/2010 filed by the respondent in A.S.No.77 of 2011 (3rd respondent in A.S.No.78 of 2011), for declaration declaring her exclusive title over the suit property and for permanent injunction.

(2.) The appellant Ilavarasi Ramanathan in A.S.No.77 of 2011 is the defendant in O.S.No.181 of 2010 and the respondent Megamala is the plaintiff in the said suit. The appellants in A.S.No.78 of 2011 are the three children of Ilavarasi Ramanathan, who is the appellant in A.S.No.77 of 2011. The said three children filed the suit in O.S.No.48 of 2008 against their parents, the plaintiff in O.S.No.181 of 2010 viz., Mehamala and one Seshagiri Rao (power agent of their mother).

(3.) Since the parties to the appeals and the issues involved in the appeals are interrelated, these appeals are disposed of by way of this common judgment.(A.S.No.77 of 2011 - OS.No.94 of 2007 -O.S.No.181 of 2010)