R.SUBRAMANIAN,J. - (1.) The suit for partition and possession of 3/13th share of the plaintiffs in the suit property.
(2.) The case of the plaintiffs in brief is as follows: The plaintiffs 1 to 3 and the defendants 1 to 10 are the sons and daughters of T.G. Vellaya Nadar, who died on 10.05.2006, leaving behind the plaintiffs, defendants 1 to 10 and Tmt. Thanlakshmi Ammal, his wife. The said Thanalakshmi Ammal died 19.07.2006. One of the sons of T.G. Vellaya Nadar, V. Shanmugam, died, issue less and intestate on 01.02.1995. Another son of T.G. Vellaya Nadar, viz. V. Vijaya kumar, died intestate leaving behind his wife, who has been added as the 6th defendant in the suit.
(3.) According to the plaintiffs, the ancestral properties of the joint Hindu family of which T.G. Vellaya Nadar was the kartha, were vast extent of landed property at Tharangambadi Village in Nagapattinam District and Chennai including a bungalow with 25 grounds of land situate in Door No. 21/57, Dr.Azhagappa Road, Purasawalkam, Chennai 600 084. By a Registered Partition Deed dated 13.12.1956, bearing Document No. 12/1957, the agricultural lands situate in Tharangambadi and the properties at Chennai were partitioned amongst the family members.;