N. PREAM PRASAD Vs. JAGADEESWARI

JUDGEMENT

(1.) This Appeal Suit is preferred by the defendants in the suit in OS.No.5718/2013 on the file of the learned XIV Assistant Judge, City Civil Court, Chennai, granting a decree for partition in favour of the respondent/plaintiff.

(2.) The respondent/plaintiff filed the suit in OS.No.5718/2013 for partition of her half share in the suit property which is described as the property bearing Door No3./33, Plot No.1669, Anandan Street, GKM Colony, Chennai-82.

(3.) The respondent/plaintiff is the sister of the 1st defendant who died during the pendency of the suit. The plaintiff and the 1st defendant were the children of one Venkat Rathinam @ Rathinam who died intestate on 24/2/1996 leaving behind him, his wife Suryakantham, the plaintiff and the 1st defendant as his legal heirs. It is admitted that the mother Suryakantham died on 21/11/2012.