V MUTHUSAMI Vs. ANGAMMAL
LAWS(SC)-2002-2-8
SUPREME COURT OF INDIA (FROM: MADRAS)
Decided on
February 26,2002
V.MUTHUSAMI
Appellant
VERSUS
ANGAMMAL
Respondents
Referred Judgements :-
V TULASAMMA VS. SESHA REDDY [REFERRED]K NARENDRA VS. RIVIERA APARTMENTS PRIVATE LIMITED [REFERRED]
HER HIGHNESS MAHARANI SHANTIDEVI P GAIKWAD VS. SAVJIBHAI HARIBHAI PATEL [REFERRED]
Cited Judgements :-
RAGHUBIR SINGH VS. SHER SINGH [LAWS(ALL)-2004-5-83] [REFERRRED TO 14]TULSI VS. DEPUTY DIRECTOR OF CONSOLIDATION [LAWS(ALL)-2006-9-284] [REFERRED TO]
SARDAR VS. IDRIS AHMAD [LAWS(ALL)-2007-4-202] [REFERRED TO]
NANDA KISHORE CGOUDHURY VS. BISWAJEET CHOUDHURY [LAWS(GAU)-2006-1-66] [REFERRED TO]
TOUFIQ ALI MIRZA VS. BADERUNNISA [LAWS(APH)-2002-7-85] [REFERRED TO]
P RAMESWARA RAO VS. I SANJEEVA RAO [LAWS(APH)-2003-6-3] [REFERRED TO]
GOMI BAI VS. UMA RASTOGI [LAWS(APH)-2004-12-88] [REFERRED TO]
DEOCHAND BHURA VS. PURUSHOTTAM DAS TANDON [LAWS(MPH)-2004-2-12] [REFERRED TO]
LAXMICHAND VS. MURTY SHRI LAXMINARAYAN [LAWS(MPH)-2007-2-61] [REFERRED TO]
RAHIMA DIED VS. P MANGILAL DIED [LAWS(MAD)-2010-12-377] [REFERRED TO]
DIWAN CHAND VS. KULDIP KUMAR MEHTA [LAWS(P&H)-2007-12-62] [REFERRED TO]
VED RAM VS. HAR KISHAN [LAWS(P&H)-2007-7-102] [REFERRED TO]
LEELAVATHI VS. S. GOVINDAN [LAWS(MAD)-2013-4-300] [REFERRED TO]
SATYA PAL SHARMA AND ANOTHER VS. JAGJIT RAI VERMA [LAWS(P&H)-2012-1-172] [REFERRED TO]
M V SHANKAR BHAT VS. CLAUDE PINTO [LAWS(SC)-2003-2-89] [REFERRED]
MOHAMMAD IBRAHIM VS. MOHD YUSUF [LAWS(ALL)-2007-5-289] [REFERRED TO]
JOR SINGH VS. PRABAL PRATAP SINGH [LAWS(ALL)-2013-2-175] [REFERRED TO]
AKHTAR ALI VS. BIMLA DEVI [LAWS(DLH)-2013-10-214] [REFERRED TO]
SUSHIL KUMAR BAGGA VS. DEWAN CHANDER BATRA [LAWS(DLH)-2014-1-103] [REFERRED TO]
JASPAL SINGH VS. R.S. PURI [LAWS(P&H)-2013-7-889] [REFERRED TO]
M.K. SHAH EXPORT LTD. VS. BHAWANI SHANKAR BAGARIA [LAWS(GAU)-2014-11-34] [REFERRED TO]
TULSI DEVI AND ORS. VS. CHAND BAI AND ORS. [LAWS(RAJ)-2015-10-46] [REFERRED TO]
T K THIYAGARAJAN AND ORS VS. LAKSHMANA CHETTIAR AND ORS [LAWS(MAD)-2013-2-367] [REFERRED]
SMT. CHANDAN DEVI D/O SHRI MADAN LAL JI VS. GYAN CHAND KOTHARI S/O SHRI RAJMAL KOTHARI [LAWS(RAJ)-2017-6-21] [REFERRED TO]
VELSAMY VS. JOTHI VAYOLA RANI [LAWS(MAD)-2018-6-58] [REFERRED TO]
MADHUKAR NIVRUTTI JAGTAP VS. PRAMILABAI CHANDULAL PARANDEKAR [LAWS(SC)-2019-8-46] [REFERRED TO]
RANJEET SINGH VS. NARENDRA SINGH [LAWS(ALL)-2020-2-63] [REFERRED TO]
JUDGEMENT
Phukan, J. -
(1.)The appellant in this appeal has impugned the judgment dated 5-3-1991 of the Division Bench of the High Court of Judicature at Madras in A.S. No. 951 of 1977.
(2.)The facts, which are necessary for our purpose, are summarized as below. The parties would be referred to as arrayed in the suit :-
(3.)The suit land originally belonged to one Alagirisami Chettiar, who was said to have died during the pendency of the appeal before the High Court. His son, Arimuthu died in September, 1940. Angammal, defendant No. 1 is the third wife of Arimuthu and Gowrammal was the daughter of Arimuthu through his deceased second wife. Gowrammal was married to one Subramania Chettiar. Gowrammal died in April, 1953 and Subramania died in July, 1971. Their son, Dhanapal, is the only surviving legal heir of Alagirisami.
(2.)The facts, which are necessary for our purpose, are summarized as below. The parties would be referred to as arrayed in the suit :-
(3.)The suit land originally belonged to one Alagirisami Chettiar, who was said to have died during the pendency of the appeal before the High Court. His son, Arimuthu died in September, 1940. Angammal, defendant No. 1 is the third wife of Arimuthu and Gowrammal was the daughter of Arimuthu through his deceased second wife. Gowrammal was married to one Subramania Chettiar. Gowrammal died in April, 1953 and Subramania died in July, 1971. Their son, Dhanapal, is the only surviving legal heir of Alagirisami.
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