ASHOK BHUSHAN,J. - (1.) These two appeals have been filed challenging the Division Bench judgment dated 23.11.2011 of Madras High Court dismissing the A.S. No.281 of 2000 and A.S. No.332 of 1999 filed by the appellants respectively. The parties shall be referred to as described in O.S.No.1101 of 1987 (S.R. Somasundaram vs. S.K. Kumarasamy). The appellant, R. Janakiammal in C.A.No.1537 of 2016 was defendant No.7 in O.S.No.1101 of 1987 whereas S.R. Somasundaram, appellant in C.A.No.1538 of 2016 was the plaintiff in O.S.No.1101 of 1987. Janakiammal is the mother of Somasundaram. Relevant facts and events necessary to decide these two appeals are:
(2.) The parties came from Pattanam, Coimbatore District, Tamil Nadu. We may notice the Genealogical Tree of the family which is to the following effect: JUDGEMENT_20_LAWS(SC)6_2021_1.jpg
(3.) The plaintiff, S.R. Somasundaram and his mother, Janakiammal who are the appellants in these two appeals belong to branch of Rangasamy Gounder whereas other two branches are of S.K. Kumarasamy,D-1 and S.K. Chinnasamy,D-4. Three brothers with their father A.V. Kandasamy Gounder were residing as a joint family in ancestral house at Sadapalayam Hemlet, Karumathampatti Village, Palladam Taluka, District Coimbatore. Rangasamy and others received a land measuring 86.72 acres by partition deed executed on 27.09.1953 between late A.V. Kandasamy Gounder and Ponnammal, junior wife of Kandasamy Gounder, his first wife, Senniamalai, son of Kandasamy Gounder from first wife, Rangasamy Gounder, S.K. Kumarasamy, S.K. Chinnasamy, all sons of second wife of Kandasamy.;