AARAYEE Vs. RAVI

JUDGEMENT

(1.) The eighth defendant in O.S. No. 709 of 2006 is the appellant herein. The suit properties are situated at Muttanchetti Village, Nammakkal District. The first item of suit property belonged to Raman, son of Thatan. The second item of suit property belonged to his wife Sellayee.

(2.) It is claimed by the plaintiffs that Raman and Sellayee had four daughters, namely, (1) Mookayee, (2) Chinnapillai, (3) Nallammal and (4) Aarayee. The legal representatives of Chinnapillai are the plaintiffs. They claimed 1/4th undivided share in the suit property. The legal representative of Mookayee are the first and third defendants. The legal representatives of Nallammal, are the fourth to sixth defendants. Aarayee, the other daughter is the eighth defendant. The plaintiffs claimed 1/4th undivided share in the suit property as the legal representatives of Chinnapillai, one of the four daughters of Raman and Sellayee.

(3.) The suit was contested only by the eighth defendant Aarayee. According to her, she was the sole daughter of Raman and Sellayee. She claimed to be the only legal heir. She denied the claim of both the plaintiffs and of the other defendants for any share in the suit properties in their capacity as legal heirs of Raman and Sellayee. She specifically claimed that Mookayee, Chinnapillai and Nallammal were not her sisters. She claimed to enjoy the suit property. She therefore stated that the suit should be dismissed.