RUKMANI DEVI Vs. R M LAKSHMANDOSS

JUDGEMENT

(1.) THIS suit is filed for partition.

(2.) THIS suit has arisen in this way: ? The plaintiffs are the daughters of one R.K. Mannulal. The defendant is the son of Mannulal. Mannulal's wife was Subadra Devi. Mannulal died intestate on 15.3.1992. Subadra Devi died on 9.11.1981. She was the absolute owner of ?A? Schedule immovables and ?B? Schedule movables. Subadra Devi died intestate. Therefore, the plaintiffs, defendant and Mannulal were each entitled to 1/7th share in Subadra Devi's estate. Mannulal died on 15.3.1992. Therefore, the plaintiffs have acquired 1/42 shares in the estate succeeded by Mannulal from his wife and thus, each plaintiff is entitled to 7/42 share, i.e., 1/6th share in the ?A? Schedule properties and the defendant is entitled to 7/42 share.

(3.) THE defendant examined himself as D.W.1 and marked Exs.D.1 letter from the plaintiffs to the defendant written on 7.4.1992, Ex.D.2 legal notice from the defendant to the plaintiffs issued on 16.4.1992 with five postal acknowledgements. Ex.D.3 legal notice from the counsel for the plaintiff to the defendant issued on 9.4.1992, and Ex.D.4 reply dated 21.4.1992.