T VISWANATHAN Vs. DEVARAJ

JUDGEMENT

(1.) THIS second appeal has been filed by the plaintiff, animadverting upon the judgment and decree dated 31.7.2008 passed by the learned Subordinate Judge, Vellore, in A.S. No. 70 of 2007, confirming the judgment and decree dated 26.7.2007 passed by the learned Principal District Munsif, Vellore, in O.S. No. 859 of 1997. For convenience sake, the parties are referred to here under according to their litigative status before the trial Court.

(2.) A summation and summarization of the relevant facts, which are absolutely necessary and germane for the disposal of this second appeal, would run thus:

(3.) WHEREAS, the defendants disputed the claim of the plaintiff on the ground that the first item of the suit property was purchased by D2 to D4 from out of their own earnings as per Ex. B6-the sale deed dated 17.10.1994; the suit items 2 and 3 are the exclusive properties of D5, as she purchased those items as per Ex. B8-the sale deed dated 10.6.1977 and she also alienated a part of her self-acquired property.