N LALITHA Vs. R MOHANA

JUDGEMENT

(1.) THE appellants have preferred this appeal as against the Judgement and decree dated 11.11.2002 made in O.S.No.155 of 1997 on the file of Additional Sub Court, Cuddalore.

(2.) THE necessary facts of the plaint are as follows: THE suit properties are the absolute properties of Kondal Naidu,s/o Pakkiri Samy Naidu and he has served in E.I.D.Parry Company and he died intestate on 18.2.1992. He has left behind seven daughters viz., plaintiffs and the first defendant in the suit and they are the legal heirs. THEy are the members of the Hindu Undivided Family. "A" schedule property of the plaint is the ancestral property of Kondal Naidu and suit "B'' schedule property has been purchased by him as per sale deed dated 27.4.1977 for a valid consideration. THE properties are still undivided and the family status has not been disrupted. THE wife of Kondal Naidu also died intestate on 8.12.1994.

(3.) THE first appellant/first defendant has filed a written statement and the same has been adopted by the second defendant. THE appellants 3 to 5 have been brought on record as Legal representatives of the deceased second appellant/second defendant.