NEELAKA PILLAI Vs. K VELU PILLAI

JUDGEMENT

(1.) The substantial questions of law raised for decision in the second appeal are as follows:

(2.) The parties are related as follows: There is one Madhavan Pillai. His son is Velu Pillai, who died in 1928. His wife is Deviya Pillai alias Chellammal. One of their sons is Madhavan Pillai who died in 1957. His wife is Bagavathi, the third defendant in the suit and their children are defendants 4 to 8. Subramaniam, the first defendant, is another son of Velu Pillai and Deviya Pillai alias Chellammal. Their third son is Krishnamurthy, who died in 1948. Krishnamurthy's son Velu Pillai is the present plaintiff. The fourth born daughter of Velu Pillai is Peruma Pillai, the second defendant. Peruma Pillai died in 2000. The last born daughter of Velu Pillai Neelaka Pillai alias Sarojini Amma is the ninth defendant in the suit.

(3.) The plaintiff's case is that the suit property belonged to Velu Pillai, his grandfather, and that he is entitled to 1/5th share as the only heir of Krishnamurthy.