VALSA JOSE Vs. V B CHANDRAN

JUDGEMENT

(1.) The Suit has been filed by the plaintiff seeking partition and separate possession of the suit property.

(2.) The case of the plaintiff in the suit in brief is as follows:

(3.) The maternal grandfather of the plaintiff Mr.K.D.Kuruvilla was maintaining the plaintiff's mother and her two daughters, namely, the plaintiff and the third defendant. It is also the case of the plaintiff that one Mrs.Mary Pothen, who was the Principal of S.I.E.T. College for Women, Teynampet, Chennai 18, had also helped the plaintiff's mother in giving good education to the plaintiff as well as the third defendant. A case for maintenance was also filed by the plaintiff's mother Mrs.Treasa, which resulted in a direction to Late K.K.Dominic to pay a sum of Rs.500/- per month towards maintenance.