VIDYAA HARI IYER Vs. R. GOPALAKRISHNAN

JUDGEMENT

(1.) The suit has been filed by the plaintiff seeking Judgment and Decree in respect of the following reliefs:-

(2.) According to the plaintiff, her mother-in-law Mrs. Sugantha Gopalakrishnan became the absolute owner of the suit property by virtue of a sale deed dated 21.08.1959, registered as Document No. 2562 of 1959, on the file of Sub Registrar Office, T. Nagar, Chennai. The first defendant is the husband and the second defendant and the plaintiff's husband K. Hari are sons of the said Mrs. Sugantha Gopalakrishnan.

(3.) The plaintiffs would state that her mother-in-law died on 27.10.2013 intestate, leaving behind her husband-Hari and defendants herein as her legal-heirs. The plaintiff's husband died on 18.09.2015. Since the plaintiff and her husband had no issues / child, the plaintiff became the sole legal-heirs of Mr. Hari and hence, she has right to claim 1/4 share from the suit schedule property.