R ANANDAVALLI Vs. ALAGAMMAL

JUDGEMENT

(1.) THE appellant-plaintiff R.Anandavalli is one of the daughters of Raju Konar, the first defendant being his wife, defendants 2 to 6 sons and defendants 7 and 8 daughters.

(2.) THE case of the plaintiffs is that her father Raju Konar has himself earned money and acquired the properties and the bank deposits described in the suit schedule from his meat shop. Raju Konar died intestate on 12.3.1971. Each of the plaintiff and defendants 1 to 8 are entitled to equal share in the properties. While so the defendants producing a false release deed alleged to have been executed by the plaintiff withdrew the deposit amount from the bank on 13.12.1974. THE plaintiff has claimed 1/9 share in the suit properties.

(3.) DEFENDANTS 7 and 8 remained ex parte. DEFENDANTS 9 and 10 banks filed written statements stating that since the plaintiff executed a release deed they paid the bank deposits to the second defendant with the consent of others.