K. Vijayasimhan vs Mr.Koka Jayasimhulu (Deceased)
2024 Latest Caselaw 18285 Mad

Madras High Court

K. Vijayasimhan vs Mr.Koka Jayasimhulu (Deceased) on 13 September, 2024

IN THE HIGH COURT OF JUDICATURE AT MADRAS

RESERVED ON : 25.03.2024

PRONOUNCED ON : 13.09.2024

CORAM:

THE HON`BLE MR.JUSTICE A.A.NAKKIRAN

C.S. No. 182 of 2017

1.K. Vijayasimhan

2.Koka Bhargav Krishna

3.Koka Rohit Kishore ....Plaintiffs ...Vs....

1.Mr.Koka Jayasimhulu (Deceased) (First Plaintiff is the only legal heir of the Deceased first Defendant as per order dated 08.09.2021 in Application No. 2609 of 2021.)

2. Mrs. Dr. Koka Ndidiamaka Nkiruka ....Defendants

Prayer: Plaint filed under order IV, rule 1 of O.S. rules r/w order VII, rule 1

C.P.C.

(a).For a declaration that the suit A-Schedule mentioned property is

the ancestral joint family property of the Plaintiffs and the 1st defendant

along with B to D Schedule properties, and consequently the Settlement

Deed dated 26.8.2015 executed by the 1st defendant in favour of the 2nd

https://www.mhc.tn.gov.in/judis defendant is illegal, null and void and not binding on the Plaintiffs;

(b). To pass a preliminary decree for partition and separate possession

of the Schedules A, B, C and D mentioned properties, declaring that the

Plaintiffs and 1st defendant are entitled to 1/4th share each.

(c). To appoint an Advocate Commissioner to divide the suit

properties by metes and bounds and to allot 1/4th share to the Plaintiffs and

1st defendant each.

(d). To pass a final decree in terms thereof clause [b] and [c];

(e). For a permanent injunction restraining the defendants from in any

manner interfering with the Plaintiffs right, possession and enjoyment of the

A-Schedule mentioned property as co-parceners

(f).Directing the defendants to pay the cost; and (g). pass such further

or other orders as this Hon'ble Court may deem it fit and proper in the facts

and circumstances of the case and thus render justice.

                                        For Plaintiffs             : Mr. P. Seshadri
                                                                      (For Mr.Rahul Balaji)
                                        For Defendants             : D1 - Deceased
                                                                     D2 - set exparte on 01/06/2023
                                                                    ***







https://www.mhc.tn.gov.in/judis
                                                          JUDGMENT

This Civil Suit is filed seeking the relief as stated above.

2. The case of the Plaintiff, as set out, in the plaint, is as

follows:-

(i).The present suit is being filed for declaration to declare that the suit

properties are the joint family ancestral properties and consequently to

declare the Gift Settlement dated 26.8.2015 executed by the 1st defendant in

favour of the 2nd defendant as illegal, invalid and void, for partition and

separate possession.

(ii). There was a partition of the ancestral properties under a Kurchit

dated 15.8.1919 and 24.8.1919 entered into between Sri Chinna

Rajarathinam Naidu, claiming through Koka Chinnaswamy Naidu and the

other co-parceners in the family, who are brothers of Koka Chinnasamy

Naidu wherein Koka Chinna Rajarathinam Naidu was allotted certain

ancestral lands as is evident from the aforesaid Kurchits which are filed

herewith. Pursuant to this, he obtained patta in respect of the lands allotted

to him. Chinna Rajarathinam Naidu got married and he had two sons and a

daughter. A mortgage deed was executed by Chinna Rajarathinam Naidu

along with his two sons namely Devarajulu Naidu and minor son Sri

https://www.mhc.tn.gov.in/judis Jayasimhalu Naidu duly represented by father Koka Chinna Rajarathinam

Naidu, in favour of Sri Balasubramaniam Chettiar (minor) represented by his

mother and guardian Smt. Pattammal under a Registered Mortgage deed

dated 27.12.1942. The said mortgage was completely discharged. The joint

family was consisted of the following co- parceners.

i) Koka Chinna Rajarathinam Naidu-, ii) Koka Devarajulu Naidu, iii) Koka

Jayasinhalu Naidu, iv.K. Vijayasimhan, and v.K. Rajendran.

(iii). The 1st plaintiff brother, K. Rajendran died on 6.10.2005

leaving behind his only son Sri Rohit Kishore. Therefore, by virtue of their

birth the 2nd and 3rd plaintiffs have also became members of the Hindu

Undivided Joint Family. Thus, after the death of Koka Chinna Rajarathinam

Naidu in 1961, the joint family consisted of the following members:

i. Koka Devarajulu Naidu - Kartha, ii. Koka Jayasimhalu Naidu, iii. Koka

Rajendran (deceased), iv. Koka Vijayasimhan, v. Venkata Kishore, vi. Koka

Rohit Kishore, vii. Koka Bhargav Krishna.

(iv). The entire ancestral properties was managed and

administered by late Devarajulu Naidu as the Kartha of the Hindu Undivided

Joint Family. The joint family also availed mortgage loans from the

https://www.mhc.tn.gov.in/judis Thiruvallur Co- operative Land Development Bank.

(v). The 1st defendant is fully aware that his mother Smt.

Mangamma died when he was only about 10 years old and thereafter it was

only his elder brother Devarajulu Naidu the father of the 1st plaintiff and the

elder sister Smt. Lakshmi Narasamma alone brought him up and provided

him with good education to enable the 1st defendant to secure B.Sc. Tech.

Degree. Even after acquiring the degree, the 1st defendant was not able to

secure a good job for long time and thereafter, the 1st defendant secured a

job as a Warden in I.I.T. Guindy and was working as an associated

demonstrator on a meager salary of Rs.355/- per month.

(vi). During 1962-1963, Devarajulu Naidu who was the kartha

of the joint family applied an application in the name of the 1st defendant, in

Tamil Nadu Housing Board for purchasing a plot for the benefit of all the

joint family members. Thereafter, late Devarajulu Naidu paid the entire bid

cost of plot No.17 which was allotted in the name of the 1 st defendant and

the 1st defendant had not contributed anything for the purchase of the plot

allotted by Tamil Nadu Housing Board. The original of the said receipts are

filed. The said plot was purchased in the name of the 1st defendant as a co-

https://www.mhc.tn.gov.in/judis parcener of the Joint Hindu Undivided family as aforesaid for the benefit of

all the other co-parceners of the joint family from the surplus income for the

vast agricultural lands inherited by Devarajulu Naidu and other members of

the co-parcenary. A Certified copy of the said Sale Deed dated 5.9.1964 is

filed. The 1st defendant was fully aware that there was a condition imposed

to put up construction within a mandatory period as evidenced from the

Lease-cum-Sale Agreement issued by Tamil Nadu Housing Board. Then,

the 1st defendant had moved to U.S. in 1966 and at that time the 1st

defendant had executed a General Power of Attorney dated 9.9.1966

empowering Sri Devarajulu Naidu to manage and administer the plot

allotted and to do all further acts, deeds and things as are generally required

for looking after the entire properties of the joint family including

agricultural lands and other properties more fully set out in Schedule A, B,

C, and D. Subsequently, Devarajulu Naidu filed Urban Land Tax return

dated 25.4.1972. and got planning permission from the statutory authorities

and put up super structure in the year 1980-1981. The books of account for

construction was maintained by Devarajulu Naidu. As the A-Schedule

mentioned property was all along been treated and enjoyed by all the co-

https://www.mhc.tn.gov.in/judis parceners for the benefit of all the co-parceners, the 1st defendant cannot

claim that the A-Schedule property is his absolute and exclusive property

and on the other hand it is a joint family property amenable for partition

among the co-parceners.

(vii) The 1st plaintiff and his elder brother late Rajendran

executed a General Power of Attorney dated 9.7.1986 in favour of

Devarajulu Naidu, giving power to deal with the joint family properties, as

the Kartha. Further, the 1st defendant had executed an affidavit dated

15.1.1992 confirming the subsistence of the General Power given in

9.9.1966 and General Power dated 13.2.1998 in favour of Devarajulu Naidu

executed by the 1st defendant. Further, the entire original documents of title

including patta etc. in relation to the A-Schedule mentioned properties were

all with late Devarajulu Naidu as the Kartha of the Hindu Undivided Family.

Therefore, the 1st defendant never whispered or claimed any absolute right

during the life time of Devarajulu Naidu.

(viii).After the death of Devarajulu Naidu, the following

members constituted as co-parceners of the Joint Hindu Undivided Family.

ie.a. The 1st plaintiff, b. The 2nd plaintiff, c. Late K. Rajendran, d. Rohit

https://www.mhc.tn.gov.in/judis Kishore, e. The 1st defendant.

(ix)After the death of Rajendran, the joint family consisted of the

following persons. ie.a. 1st defendant, b. 1st plaintiff, c. 2nd plaintiff, d. K.

Venkat Kishore, e. 3rd plaintiff. While so, Venkat Kishore the first son of

late K. Rajendran also died on 17.3.2011. Thereafter the Plaintiffs and the

1st defendant and all the four persons constituted themselves as Hindu

Undivided Joint Family. There is no division of all the ancestral properties at

any point of time as between the co-parceners including the A- Schedule

mentioned property.

(x).From the date of death of Devarajulu Naidu the Punja and

Nanja lands as set out in the Schedules-B & C which were joint family

properties were lying barren. Thus it is clear that all the schedule mentioned

properties are the ancestral properties in which the plaintiffs 1 to 3 and the

1st defendant are entitled to 1/4th share each, by virtue of their birth in the

joint family. A General Power dated 10.1.2002 executed by the 1st

defendant in favour of the 1st plaintiff to deal with the suit A-Schedule

mentioned property and to prosecute and attend to all Court proceedings.

That apart, another General Power of Attorney dated 11.1.2002 executed by

https://www.mhc.tn.gov.in/judis the 1st defendant in favour of the 1st plaintiff in respect of the agricultural

lands at Thirur Village and other places as more fully set out in the

Schedules B, C & D. The Schedule mentioned properties are possessed and

enjoyed by all the co-parceners in the joint family as of today. However, on

21.2.2005 Deed of Cancellation of the General Power of Attorney Deed

dated 10.1.2002 was executed and on the same date executed a fresh General

Power empowering the 1st plaintiff to deal with the A-Schedule mentioned

property only for limited purposes in respect of court and other proceedings.

(xi). The 1st plaintiff was managing and looking after the entire

properties including A-Schedule mentioned property and was paying the

Corporation Tax etc. On the basis of the Power of Attorney executed by the

1st defendant, the 1st Plaintiff filed various Rent control proceedings against

the tenant. After securing possession from the tenant on 15.12.2015, the A-

Schedule property made extensive repairs and renovation work.

(xii).Further, the original documents relating to the said

property were handed over to one Mr. Saravanan by late Devarajulu for

arranging a loan on the house property. The said Saravanan, committed act

of misuse and brought into existence fraudulent mortgage over the property.

https://www.mhc.tn.gov.in/judis On coming to know of the same the 1st plaintiff gave a complaint pursuant

to which the title deeds were seized by the C.B.I. The 1st plaintiff also

attended to all proceedings before the Debts Recovery Tribunal, Chennai in

connection with the recovery proceedings initiated by the Bank in the light

of the forged documents created by Saravanan and others.

(xiii). On 27.3.2009 a letter was addressed by the 1st defendant

to the 1st Plaintiff asking to go over to US. After taking delivery of

possession from the tenant, entire repairs, renovations improvements,

whitewashing etc. to the A-Schedule mentioned property by the 1st Plaintiff,

the 1st defendant issued a legal notice dated 16.12.2015 pointing out that the

General Power dated 11.1.2002 has been revoked and cancelled by a Deed

of Cancellation Dated 1.9.2015 registered as Document No.3298 of 2015 in

the Office of the Sub Registrar, Mananavala Nagar. The notice dated

16.12.2015 has been issued by the 1st defendant. The 1st defendant again

sent a reminder legal notice dated 29.2.2016. Subsequently, the 1st Plaintiff

sent a detailed reply notice dated 12.03.2016 repudiating all the claims,

allegations and contentions as contained in the legal notices of the 1st

defendant dated 16.12.2015 and 29.02.2016.

https://www.mhc.tn.gov.in/judis

xiv).The 1st plaintiff came to know about the cancellation of

power by a Deed of Cancellation dated 1.9.2015 and 7.9.2015 only through

the legal notice dated 16.12.2015 issued by the 1st defendant. Only after

getting back the original documents relating to the A-schedule mentioned

property, the 1st defendant with oblique motive cancelled the power

apparently with view to make further encumbrances over the A- Schedule

mentioned property in order to deprive the rights of other co-parceners and

settled the A-Schedule mentioned property in favour of the 2nd defendant

claiming to be the daughter of the 1st defendant through his Foreign wife.

xv). As the 2nd defendant was born to the 1st defendant's wife

through her first husband and at the time of marriage with the 1st defendant

the 2nd defendant was only 7 years old and therefore there could have been

no valid or legally acceptable evidence to claim the 2nd defendant as his

daughter. The said Gift Settlement has been brought about by the 1st

defendant only to deprive and defeat the legitimate rights of the Plaintiffs in

relation to the joint family property including to the A-schedule mentioned

property. The Plaintiffs state that A-schedule property and other properties

in Schedules B, C and D are co-parcenary properties and in accordance with

https://www.mhc.tn.gov.in/judis law and customs prevailed one of the co-parcener cannot make a gift of any

co-parcenary property, not even his own interest thereof to any third party.

Since the superstructure over the A-Schedule property was constructed only

through the surplus joint family nucleus and the other landed properties in

Schedules B, C and D are also the joint family properties in which all the co-

parceners namely the Plaintiffs and 1st defendant have equal shares. Hence,

the Plaintiffs are constrained to file the present suit seeking the relief as

stated therein.

3.On the side of the Plaintiffs, the 1st plaintiff examined himself

as PW1 and Ex.P1 to Ex.P57 were marked. On the side of the defendants,

neither evidence was examined nor documents were marked and there was

no appearance even notice served on them. Hence, the 2nd defendant was set

ex-parte and 1st defendant is reported as died.

4.The learned counsel for the plaintiffs submits that the A-

Schedule mentioned property was purchased in the name of the 1st defendant

from and out of the surplus income from Joint family nucleus for the benefit

of all co-parceners in the Joint Hindu Undivided Family. Further, the

https://www.mhc.tn.gov.in/judis superstructure over the A-Schedule property was constructed only through

the surplus joint family nucleus. The other landed properties in Schedules B,

C and D are also the joint family properties in which all the co- parceners

namely the Plaintiffs and 1st defendant have equal shares.

5.It has been further submitted that there was a power executed

by the 1st defendant in 1996 in favour of late Devarajulu Naidu who

managed the properties till he died in 2001 and thereafter the 1st defendant

executed two powers of attorney in favour of the 1st Plaintiff dated

10.1.2002 and 11.1.2002 pursuant to which entire proceedings against the

tenant and also the CBI investigations were looked after by the 1st Plaintiff

spending huge amount for payment of compensation, litigation expenses etc.

by the sale of certain joint family properties with the consent and acceptance

of the 1st defendant. In the General Power of Attorney dated 9.9.1996 has

been confirmed by a declaratory affidavit by the 1st defendant dated

15.1.1992 confirming the subsistence of the said power which was followed

by another power in favour of late Devarajulu Naidu in the year 1988.

6.The learned counsel for the plaintiffs further submits that the

https://www.mhc.tn.gov.in/judis 1st defendant went to USA in 1966 and thereafter the entire properties are

managed by Devarajulu Naidu as a Kartha and by the 1st Plaintiff pursuant

to the powers given by the 1st defendant. While so, after taking delivery of

the original documents relating to the A-schedule mentioned property from

the CBI, the 1st defendant turned hostile and ignoring the lawful claims of

other co-parceners, started claiming absolute right over the A-schedule

mentioned property even by going to the extent of saying that the 1st

Plaintiff has misused his powers and authority under the power and came

forward with legal notices. The 1st Plaintiff had acted only in terms of the

power given to him in good faith reposing full faith in the 1st defendant that

as the eldest member of the co-parcenary, the 1st defendant would protect

and provide the legitimate share of the Plaintiffs. The Plaintiffs reposed trust

and confidence in the 1st defendant that as eldest member of the co-

parcenary after the demise of Devarajulu Naidu that the 1st defendant will

provide them their due share in the co-parcenary property including A-

Schedule mentioned property. But contrary to their belief and committed

breach of trust in claiming absolute right over the A-Schedule mentioned

property and settling the A-Schedule mentioned property in favour of his

https://www.mhc.tn.gov.in/judis alleged daughter.

7.It has been further submitted that the 1st defendant cannot claim any

exclusive right over the A-Schedule mentioned property nor seek to question

the acts done by the father of the plaintiff and later by the 1st Plaintiff.

While being so, being the eldest member of the family and a co-parcener,

the 1st defendant who would take care of the interest of other co-parceners,

has settled the entire property of the A-Schedule property in favour of the

2nd defendant. Therefore, the very execution of the settlement deed in

favour of the 2nd defendant is illegal, null and void and unenforceable in law.

Hence, the plaintiffs seek equal shares in the A schedule property as Co-

parcener as in the B,C, and D schedule property.

8.Heard the learned counsel for the plaintiffs and as there is no

appearance on the side of the defendants and no written statement was filed

even after notice was served on them, they were set exparte.

9. On a perusal of records, it is seen that the plaintiffs are claiming

their respective shares in A,B,C and D schedule properties as co-parcener in

the Hindu Undivided Family, whereas the A Schedule property is executed

https://www.mhc.tn.gov.in/judis in the name of the 1st defendant by the Madras State Housing Board. There

is no dispute in so far as the B,C and D schedule properties is concerned that

they are derived from the Ancestor. However, in so far as the “A” Schedule

property, the plaintiffs claim that the said suit property was purchased and

construction was made therein out of the surplus income from Joint Family

Nucleus in the name of the 1st defendant.

10. In support of their argument, the plaintiffs have filed Ex.P9-

Application of Madras State Housing Board, Ex.P10- Auction bid letter and

Ex.P14-Sale Deed executed by the Madras State Housing Board, these

documents show that K.Jayasimhulu has made an application to the Madras

State Housing Board seeking for House site wherein the A schedule property

was allotted in his name and sale deed executed in his favour. Even though

the plaintiffs have marked almost 57 exhibits to deny the title, right and

interest of the 1st defendant, they have not produced any single document to

prove from what source of income, the Joint Family has purchased the said

property and they have failed to prove that the auction amount was paid to

the Madras State Housing Board by the Joint Family Nuclues. Hence, it is

https://www.mhc.tn.gov.in/judis made clear that the “A” schedule property was not purchased out of income

from Joint Family Nucleus.

11. On perusal of the Power of Attorney vide Ex.P23 and Ex.P26,

executed in favour of Devarajulu Naidu and 1st plaintiff, it is clearly

mentioned that the 1st defendant is absolute owner of A schedule property.

If it is Joint Family Property, there is no necessity to execute the Power of

Attorney in favour of them. By virtue of Ex.P.28, the 1st defendant

cancelled the Power of Attorney vide Ex.P26 and Ex.P48 reflects the

intention of the 1st defendant. In the proof affidavit, the plaintiffs averred

that after completion of CBI investigation, the 1st defenant obtained the

original documents of A Schedule property. Thereafter, the 1st defendant

has executed a settlement deed in favour of the 2nd defendant. Hence, the

1st plaintiff cannot question for executing the settlement in favour of the 2nd

defendant. Even though there are so many contentions raised on the side of

the plaintiffs for claiming the A schedule property, they have failed to

examined any independent witness and file any documents to substantiate

their contentions.

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12. In so far as B,C and D schedule properties, it is seen that

they are ancestral properties and hence, the plaintiffs being the Clause-II

legal heirs, are entitled to claim over in the aforesaid properties. Hence, the

plaintiffs 1 and 2 are jointly entitled to 1/6th share and the 3rd plaintiff is

entitled 1/6th share in B,C and D schedule properties.

13. In the result, the preliminary decree is passed in terms of the

above. No costs.

13 .09.2024

Index:Yes/No Web:Yes/No Speaking/Non Speaking

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Witnesses examined on the side of the plaintiff and defendant:-

P.W.1. - K. Vijayasimhan

Exhibits produced on the side of the plaintiff:-

https://www.mhc.tn.gov.in/judis S.No. Exhibits Description of Documents Date

1. EX.P1 The original Kurchit between Koka ChinnaRajarathinam 15.08.1919 Naidu and other Co-parceners.

2. EX.P2 The original Kurchit between Kika Chinna Rajarathinam 24.08.1919 Naidu and other co-parceners.

3. EX.P3 The xerox copy of the revenue patta in favour of Koka Chinna Rajarathinam Naidu. (Subject with proof and - relevance)

4. EX.P4 The original mortgage by Koka Chinna Rajarathinam 27.12.1942 Naidu and other in favour of Balasubramaniam.

5. EX.P5 The xerox copy of the death certificate of Koka Chinna 23.08.1961 Rajarathinam Naidu. (Subject with proof and relevance)

6. EX.P6 The original death certificate of K.Rajendran. 06.10.2005

7. EX.P7 The certified copy of the mortgage deed in favour of Thiruvallur Co-operative Land Development Bank by joint 07.03.1996 family with typed copy.

8. EX.P8 The xerox copy of the school certificate of 1" defendant. 16.08.1948 (Subject with proof and relevance)

9. EX.P9 The original application-um-Lease-cum-Sale Agreement 03.04.1963 by Housing Board.

10. EX.P10 The xerox copy of the receipt issued by Housing Board. 26.04.1963 (Subject with proof and relevance)

11. EX.P11 The original receipt issued by Housing Board. 04.05.1963

12. EX.P12 The original receipt issued by Housing Board. 05.07.1963

13. EX.P13 the original receipt issued by Housing Board. 09.10.1963

14. EX.P14 The certified copy of the sale deed by Housing Board in favour of the 1st defendant. 05.09.1964

15. EX.P15 The original General Power of Attorney by 1st defendant 07.09.1966 in favour of Devarajulu Naidu.

16. EX.P16 The original return under Section 7-A of U.L.T. Act for the 25.04.1972 plot allotted by Housing Board.

17. EX.P17 The xerox copy of the sanction plan by the corporation. 29.11.1979 (Subject with proof and relevance)

18. EX.P18 The xerox copy of the account book maintained by Devarajulu Naidu for purchase and construction of A- -

https://www.mhc.tn.gov.in/judis S.No. Exhibits Description of Documents Date Schedule property. (Subject with proof and relevance)

19. EX.P19 The original letter by the 1st defendant to Devarajulu -

Naidu in the period of 1980-1981.

20. EX.P20 The original letter by the 1st defendant to Devarajulu 12.04.1979 Naidu.

21. EX.P21 The original General Power of Attorney by 1st plaintiff and 09.07.1986 1st defendant in favour of Devarajulu Naidu.

22. EX.P22 The original declaratory affidavit by 1st defendant attested 15.01.1992 by the Notary at U.S.

23. EX.P23 The certified copy of the General Power of Attorney by 1st 17.02.1998 defendant in favour of Devarajulu Naidu.

24. EX.P24 The original Revenue patta in favour of Devarajulu Naidu. 17.01.2001

25. EX.P25 The original death certificate of Devarajulu Naidu with 20.12.2001 typed copy.

26. EX.P26 The certified copy of the General Power of Attorney by 1st defendant in favour of 1st plaintiff relating to A-Schedule 17.01.2002 property.

27. EX.P27 The certified copy of the General Power of Attorney by 1st defendant in favour of 1st plaintiff relating to B & C 11.01.2002 Schedule property.

28. EX.P28 The original cancellation of General Power of Attorney in 21.02.2005 respect of A schedule property.

29. EX.P29 The certified copy of the General Power of Attorney 21.02.2005 executed afresh by 1st defendant in favour of 1st plaintiff.

30. EX.P30 The original xerox copy of the corporation tax receipts paid -

by 1st plaintiff in the year of 2005.

31. EX.P31 The certified copy of the C.R.P. Order in CRP 19.08.2011 Nos.320/2007 and 321/2007.

32. EX.P32 The xerox copy of the decree order in RCOP 26.06.2014 No.2065/2013. (Subject with proof and relevance)

33. EX.P33 The xerox copy of the demolition plan. (Subject with proof 11.02.2008 and relevance)

https://www.mhc.tn.gov.in/judis

34. EX.P34 The original order of demolition issued by the corporation 29.02.2008 of Chennai.

35. EX.P35 The original receipt for payment made to demolition 17.03.2008 charges to corporation of Chennai.

36. EX.P36 The certified copy of the Judgment and Decreetal order 14.08.2014 passed in RCA No.89/2014.

37. EX.P37 The certified copy of the Judgment and Judgment 29.11.2013 Decreetal order passed in RCOP No.216 of 2009.

38. EX.P38 The certified copy of the sale deed. 07.10.2010

39. EX.P39 The certified copy of the sale deed. 18.10.2010

40. EX.P40 The certified copy of the sale deed. 21.10.2010

41. EX.P41 The original receipts evidencing the payment made to the 30.01.2015 contractor with translation.

42. EX.P42 The original salary bill for security guard provided by the 23.01.2017 plaintiffs.

43. EX.P43 The certified copy of the order passed by the D.R.T.-II, 08.09.2006 Chennai in I.A.No.455/2004 in O.A.No.366/2000.

44. EX.P44 The certified copy of the order passed by the D.R.T.-III, 20.12.2012 Chennai in O.A.NO.179/2007.

45. EX.P45 The xerox copy of the letter issued by the 1st defendant to 27.03.2009 the 1st plaintiff. (Subject with proof and relevance)

46. EX.P46 The certified copy of the General Power of Attorney 31.08.2015 Cancellation deed by the 1st defendant (Agricultural Land).

47. EX.P47 The certified copy of the General Power of Attorney Cancellation deed by the 1st defendant. (A-schedule 07.09.2015 property)

48. EX.P48 The original legal notice by the 1st defendant to the 1st 16.12.2015 plaintiff.

49. EX.P49 The original legal notice by the 1st defendant to the 1st 29.02.2016 plaintiff.

50. EX.P50 The office copy of the reply notice by the 1st plaintiff to 12.03.2016 the 1 st defendant's counsel.

51. EX.P51 The original encumbrance certificate relating to A schedule 12.01.2017 property.

52. EX.P52 The certified copy of the Gift settlement by 1st defendant 26.08.2015

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34. EX.P34 The original order of demolition issued by the corporation 29.02.2008 of Chennai.

in favour of 2nd defendant.

53. EX.P53 The xerox copy of the Form-6 for inclusion of the 1st plaintiff name in the Voter list. (Subject with proof and 20.01.2016 relevance)

54. EX.P54 The xerox copy of the BSNL Telephone Bill of the 1st 06.06.2016 plaintiff. (Subject with proof and relevance)

55. EX.P55 The xerox copy of the vodafone mobile bill of 1st plaintiff. 01.11.2016 (Subject with proof and relevance)

56. EX.P56 The xerox copy of the State Bank of India pass book first -

page of the 1st plaintiff. (Subject with proof and relevance)

57. EX.P57 The xerox copy of the premier gas agency pass book of the -

lst plaintiff. (Subject with proof and relevance)

13.09.2024

A.A. NAKKIRAN, J,

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https://www.mhc.tn.gov.in/judis

13.09.2024

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