Madras High Court
Vs vs V. Ponramu on 11 September, 2025
S.A.(MD)No.77 of 2018, 99 of 2019 & 189 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Reserved On 20.06.2025
Pronounced On 11.09.2025
CORAM:
THE HON'BLE MR JUSTICE K.K. RAMAKRISHNAN
S.A.(MD)Nos.77 of 2018, 99 of 2019, 189 of 2025
and
C.M.P.(MD).Nos. 1670 of 2018, 4100 & 4511 of 2021 and
2224, 2227, 6900, 6902, 6906, 6904, 6911, 6912, 6919, 6922, 6923, 6907,
6908, 6909, 6913, 6914, 6915, 6917, 6920, 6921, 6925, 6927, 6924, 6926,
6928 of 2025 & CMP (MD) S.R.Nos. 29564 & 27813 of 2025
S.A.(MD) No. 77 of 2018
1. Thiyagarajan
2. Krishnan
3. T. Elangovan (Since Deceased)
(Cause title accepted vide Court order dated 07.02.2018 made in
CMP(MD)No.1093 of 218 in SA(MD)No.4136 of 2018 by SSRJ)
4. Jayakumar
5. Palaniyammal
6. A.Kilara
7. Nagarajan (Died)
8. Chidambaram
9. Sachidhanandam
10. Selvaraj
11. Indira
12. Kasturi
13. Aranganathan (Died)
14. Ezhilarasi
15. Elamaran
16. K. Lalithambal
17. K. Venkatesan
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S.A.(MD)No.77 of 2018, 99 of 2019 & 189 of 2025
18. Kesavakumaran
19. Banumathi
20. Balasubramanian
21. Venkataramani
22. S.R. Gopalakrishnan
23. T. Nehru
-- Appellants/Appellants/
Defendants 1 to 23
24. Amala
25. Dinesh
26. Pavithra -- Appellants
(LRs of Deceased 3rd Appellant)
27.N.Geetha Shanthi
28.N.Rajanikanth
29.S.Sujatha -- Appellants
(Respondents 27 to 29 are brought on record as LRs of the deceased
7th Appellant vide Court order dated 11.09.2025 made in CMP(MD)No.
2227 of 2025 in SA(MD)No.77 of 2018 by KKRKJ)
30.Mrs.Anusiya
31.Mrs.Ezhilarasi
32.Elango
33.Rajesh -- Appellants
(Respondents 30 to 33 are brought on record as LRs of the deceased
th
13 Appellant vide Court order dated 06.02.2024 made in CMP(MD)No.
3364 of 2023 in SA(MD)No.77 of 2018 by KKRKJ)
Vs.
1. V. Ponramu
2. Venkatachala udayar (died)
3. Pavunammal
4. Dhanapakiam
5.Pushpavalli
6.Tamilarasi
7.Kalairasi
8.Mangaiyarkarasi
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S.A.(MD)No.77 of 2018, 99 of 2019 & 189 of 2025
9.Karupukkarasi
10.Elavarasi
11.Lakshmi
12.Annadurai
13. Ramsamy
14.Janab Nazeer Ahamed
15.Vijaya
16.R.Santhanakrishnan
17. Govindasamy (Died)
18.K.Ramalingam
19.V.Pandian
20.K.Kannan
21.Kannaiyan
22. Elangovan,
23. Manivannan
24.Chandrasekarans
25.Krishnamoorthy
26.Sakthivel
27.Khadar beevi
28. Muniappan
29. Ravichandran
30.Thangam
31.Usha Rani
32. Swaminathan
33. Subramanian
34. Sridhar
35. Masilamani
36. Panneerselvam
37.Subramanian
38.Gunaseelan
39.Anthonysamy
40. Marimuthu
41. A.Arokiasamy
42. Sambandam (Died)
43.Chandramohan (Died)
44.Ramanathan
45.Kaliyapermal
46.Jayabal
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S.A.(MD)No.77 of 2018, 99 of 2019 & 189 of 2025
47.T.Govindasamy
48.Nagarajan (Died)
49.Arulamaran
50.Narayanaswamy
51.Palaniammal
52.Boobathy
53.Mohan
54.Jeeva Jothy
55.S.Ravichandran
56.Marimuthu
57.Bragadeeswaran
58.Govindarajan
59.Arulanandhan (Died)
60.Swaminathan
61.Manivannan (Died)
62.Swamidurai
63.Chinnathambi
64.Paramasivam
65.Thirumavalavan
66.Virutthasanthi
67.Irudayaraj
68.S.Parthasarathy
69.A.Ganesan
70.A.Govindarajan
71.A.Nagarajan
72.A.Manoharan
73.P.Muthukrishnan
74.Lakshmi
75.Gunasekar
76.T.Muhilan (Died)
77.G.Jayaraman
78.S.Rajendran
79.R.Anbalagan
80.Kousalya
81.S.Maheswari
82.K.Thangavelu
83.C.Chelladurai
84.R.Elango
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85.V.Ponnaiyan
86.Veeramani
87.S.Elangovan
88.Bhuvaneswari
89.Kalaiselvan
90.Renganayaki
91.S.Kannan
92.Kaliyapermal
93.Bhuvaneswari
94.Krishnan (Died)
95.Chitra
96.Vembu ammal
97.S.Rajendran
98.Kalavathy
99.Annasamy mantrayar
100. K.Mallika
101. Shanmugam
102. G.Nagarajan
103. Sundaram
104. Pandian
105. K.Ilayaraja
106. Rethinam
107. K.Nandakumar
108. Mariammal
109. Balasubramanian
110. B.Usharani
111. M.Shankar
112. K.Suseela
113. K.Baskaran
114. Kirubakaran
115. G.Sundarrajan
116. Vallam Town Panchayat
represented by its President,
Vallam, Tanjore District.
117. Thangam
118. Amalraju
119. S.Kala
120. Balaji
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121. Shankar Ganesh -- Respondents/Respondents/
Defendants
122.Porutselvi
123.Megala
124.Priya
125.Rani -- Respondents
(Respondents 122 to 125 are brought on record as LRs of the
deceased 94th Respondent vide Court order dated 11.09.2025 made in
CMP(MD)Nos.6925 & 6927 of 2025 in SA(MD)No.77 of 2018 by
KKRKJ)
126.M.Amutha
127.M.Maheswari
128.M.Vishnuvardhan
129.M.Vishnupriya -- Respondents
(Respondents 126 to 129 are brought on record as LRs of the
deceased 76th Respondent vide Court order dated 11.09.2025 made in
CMP(MD)Nos.6917, 6920 & 6921 of 2025 in SA(MD)No.77 of 2018 by
KKRKJ)
130.A.Armstrong -- Respondent
(130 Respondent is brought on record as LRs of the deceased 59th
th
Respondent vide Court order dated 11.09.2025 made in CMP(MD)Nos.
6913, 6914 & 6915 of 2025 in SA(MD)No.77 of 2018 by KKRKJ)
131.Anandavalli
132.Kalaiselvi
133.Muthulakshmi
134.Illavarasi
135.G.Jayakumar -- Respondents
(Respondents 131 to 135 are brought on record as LRs of the
deceased 17th Respondent vide Court order dated 11.09.2025 made in
CMP(MD)Nos.6904, 6911 & 6912 of 2025 in SA(MD)No.77 of 2018 by
KKRKJ)
136.Vijayalakshmi
137.Rajesh
138.Shanmugapriya -- Respondents
(Respondents 136 to 138 are brought on record as LRs of the
deceased 42nd Respondent vide Court order dated 11.09.2025 made in
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CMP(MD)Nos.6924, 6926 & 6928 of 2025 in SA(MD)No.77 of 2018 by
KKRKJ)
139.Mahalakshmi
140.Kasturi -- Respondents
(Respondents 139 & 140 are brought on record as LRs of the
deceased 43rd Respondent vide Court order dated 11.09.2025 made in
CMP(MD)Nos.6919, 6922 & 6923 of 2025 in SA(MD)No.77 of 2018 by
KKRKJ)
141.Akila -- Respondent
(141 Respondent is brought on record as LRs of the deceased 48th
th
Respondent vide Court order dated 11.09.2025 made in CMP(MD)Nos.
6907, 6908 & 6909 of 2025 in SA(MD)No.77 of 2018 by KKRKJ)
142.Krishnaveni
143.Dinesh Kumar
144.Vedapriya -- Respondents
(Respondents 142 to 144 are brought on record as LRs of the
deceased 61st Respondent vide Court order dated 11.09.2025 made in
CMP(MD)Nos.6900, 6902 & 6906 of 2025 in SA(MD)No.77 of 2018 by
KKRKJ)
Prayer: The Second Appeal has been filed under Section 100 of C.P.C, to
reverse and set aside the Judgment and decree in A.S.No.40 of 2014 on the
file of the II Additional District and Sessions Judge, Thanjavur dated
28.08.2017 confirming the judgment and decree in O.S.No.62 of 2005 on
the file of the Additional Subordinate Judge at Thanjavur dated
12.08.2013.
For Appellants : Mr.S.Ramesh
For Respondents : Mr.T.A. Ebenezer for R1
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Mr.M.Muthu Manickam for R116
Government Advocate (Civil Side)
R16, R19, R22, R24, R30, R34, R38,
R32, R40, R71, R79, R90, R91, R96,
R97, R98, R109, R118, R119, R120,
R121 – No Appearance
Respondents R17, R42, R43, R48,
R59, R61, R76 and R94 died
S.A.(MD) No. 99 of 2019
1.B. Usharani
2. M. Shankar
3. K. Baskaran
4. C. Kirubakaran
5. Amalraj -- Appellants /Appellants/
Defendants 132, 133, 135, 136 & 140
Vs.
1.V. Ponramu
2.Venkatachala Udayar
3.Pavunammal
4.Dhanapakiam
5.Pushpavalli
6.Tamilarasi
7.Kalaiarasi
8.Mangaiyarkarasi
9.Karpukkarasi
10.Elavarasi
11.Lakshmi
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12.Annadurai
13.Ramasamy
14.Janab Nazeer Ahamed
15.Thyagarajan
16.Vijaya
17.Krishnan
18.P. Santhanakrishnan
19.K. Lalithambal
20.T. Elangovan
21.K. Venkatesan
22.S.R. Gopalakrishnan
23.Jayakumar
24.Govindasamy
25.C. Palaniammal
26.A. Kilara
27.Kesavakumaran
28.Nagarajan,
29.K. Ramalingam
30.V. Pandian
31.K. Kannan
32.Chidambaram
33.Kannaiyan
34.Elangovan
35.Manivannan
36.Chandrasekaran,
37.Krishnamoorthy
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38.Sakthivel
39.Khadar Beevi
40.Muniappan
41.Ravichandran
42.Thangam
43.Usha Rani
44.Swaminathan
45.Subramanian
46.Sridhar
47.Sachidhanandam
48.Masilamani
49.Panneerselvam
50.Subramanian
51.Genaseelan
52.Anthonysamy
53.Marimuthu
54.A.Arokiyasamy
55.Sambandam
56.Chandramohan
57.Ramanathan
58.Kaliyaperumal
59.Jayabal
60.T. Govindasamy
61.Nagarajan
62.Arul Amaran
63.Narayanaswamy
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64.Palaniammal
65.Selvaraj
66.Boobathy
67.Mohan
68.Jeeva Jothy
69.S. Ravichandran
70.Marimuthu
71.Venkatramani
72.Bragadeeswaran
73.C. Govindarajan
74.Arulanandhu
75.Swaminathan
76.T. Nehru
77.Manivannan
78.Samidurai
79.Chinnathambi .S
80.M. Paramasivam
81.V. Thirumavalavan
82.Virutthasanthi,
83.Irudayaraj,
84.S. Parthasarathy
85.A.Ganesan
86.Govindarajan .A
87.Nagarajan
88.Indra
89.Banumathy
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90.A.Manoharan
91.P. Muthukrishnan
92.Kasthuri
93.Lakshmi
94.Balasubramanian
95.Gunasekar
96.T. Muhilan
97.Aranganathan
98.G. Jayaraman
99.S. Rajendran
100.R. Anbalagan
101.Kousalya
102.S. Maheswari
103.K. Thangavelu
104.Chelladurai
105.R. Elango
106.V. Ponnaiyan
107.Veeramani
108.S. Elangovan
109.Bhuvaneswari,
110.Kalaiselvan
111.Renganayaki
112.S. Kannan
113.Ezhilarasi
114.Kaliyaperumal
115.Elamaran,
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116.Bhuvaneswari
117.Krishnan
118.Chitra
119.Vembu ammal
120.S. Rajendran
121.Kalavathy
122.Annasamy mantrayar
123.K. Mallika
124.Shanmugam
125.G. Nagarajan
126.Sundaram
127.Pandian
128.K. Illayaraja
129.Rethinam
130.K.Nandakumar
131.Mariammal
132.Balasubramanian
133.K. Suseela
134.G. Sundarrajan
135.Vallam Town Panchayat
represented by its President,
Vallam, Tanjore District.
136.Thangam -- Respondents 2 to136 /
Respondents 2 to 136/
Defendants 1 to 131, 134, 137 to 139
137. S.Kala
138.Balaji
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139.Shankar Ganesh -- Proposed Respondents 137 to 139/
Respondents 137 to 139/
Defendants Nil
Prayer: The Second Appeal has been filed under Section 100 of C.P.C, to
set aside the Judgment and decree dated 28.08.2017 passed in A.S.No.31
of 2014 on the file of II Additional District and Sessions Judge, Thanjavur,
confirming the judgment and decree dated 12.08.2013 passed in O.S.No.
62/2005 on the file of the Additional Subordinate Judge, Thanjavur.
For Appellants : Mr.M.P.Senthil
For Respondents : Mr.T.A. Ebenezer for R1
Mr. M.Muthu Manickam for R135
Government Advocate (Civil Side)
: R3, R7, R9, R12, R20, R25, R26, R27,
R31, R32, R34, R44, R49, R51, R53,
R54, R62, R66, R70, R79, R83,
R88, R89, R98, R99, R100, R107,
R111, R112, R113, R114,
R117, R118, R121, R122, R123, R127,
R131, R133, R134,
R137, R138, R139 – No Appearance
S.A.(MD) No. 189 of 2025
P.Santhankrishnan (died),
1.Chandrasekaran
2. Marimuthu
3. Renganayaki
4. S.Kannan
5. Vembu ammal
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6. Mariammal
7. S.Kala
8. Balaji
9. Shankar Ganesh -- Appellants 1 to 9/
Appellants 1 to 5 & 8 to 12/
Defendants 17, 35, 52, 110, 111, 120 to 124
--Vs—
1.V. Ponramu -- Respondent/Respondent/
Plaintiff
Venkatachala Udayar (Died)
2.Pavunammal
3.Dhanapakiam
4.Pushpavalli
5.Tamilarasi
6.Kalairasi
8.Karpukarasi
7.Mangaiyarkarasi
9.Elavarasi
10.Lakshmi
11.Annadurai
12.Ramsamy
13.Janab Nazeer Ahamed
14.Thiyagarajan
15.Vijaya
16.Krishnan
17.K.Lalithampal
T.Elangovan (Died)
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18.Venkatesan
19.S.R.Gopalakrishnan
20.Jeyakumar
21.Govindasamy
22.C.Palaniammal
23.Kilara .A
24.Kesavakumaran
25.Nagarajan
26.K.Ramalingam
27.V.Pandian
28.K.Kannan
29.Chidambram
30.Kannaiyan
31.Elangovan
32.Manivannan
33.Krishnamoorthy
34.Sakthivel
35.Khadar Beevi
36.Munniappan
37.Ravichandran
38.Thangam
39.Usha Rani
40.Swaminathan
41.Subramanian
42.Sridhar
43.Sachidanantham
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44. Masilamani
45. Panneerselvam
46. Subramanian
47. Gunaseelan
48.Anthonysamy
49.A.Arokiasamy
50.Sambandam
51.Chandramohan
52.Ramanathan
53.Kaliyapermal
54.Jayabal
55.T.Govindasamy
56.Nagarajan
57.Arulamaran
58.Narayanaswamy
59.Palanisamy
60.Selvaraj
61.Boopathi
62.Mohan
63.Jeevajothi
64.S.Ravichandran
65.Marimuthu
66.Venkatramani
67.Bragadeeswaran
68.C. Govindarajan
69.Arulananthu
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70.Swaminathan
71.T.Nehru
72.Manivanan
73.Samidurai
74.Chinnathambi
75.Paramasivam
76.Thirumavalavan
77.Viruthashanti
78.Iruthaiyaraj
79.Parthasarathi
80.Ganeshan
81.Govindarajan
82.Nagarajan
83.Indra
84.Banumathi
85.Manoharan
86.Muthukrishnan
87.Kasturi
88.Lakshmi
89.Balasubramanian
90.Gunasekar
91.Mukilan
92.Aranganathan
93.Jeyaraman
94.Rajendran
95.Anbalagan
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96.Kowsalya
97.Maheswari
98.K.Thangavelu
99.Chelladurai
100. Ilango
101. Ponnaiyan
102. Veeramani
103. Elangovan
104. Bhuvaneshwari
105. Kalaiselvan
106. Ezhilarasi
107. Kaliyaperumal
108. Ilamaran
109. Bhuvaneshwari
110. Krishnan
111. Chitra
112. Rajendran
113. Malliga
114. Shanmugam
115. Nagarajan
116. Sundaram
117. Pandiyan
118. Ilayaraja
119. Rethinam
120. Nandakumar
121. Balasubramanian
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122. Usharani
123. Shankar
124. Susila
125. Baskaran
126. Kiribakaran
127. G.Sundarajan
128. Vallam Town Panchayat,
represented by its President,
Having its office at Vallam,
Thanjavur Town and Munsif.
129. Thangam
130. Amalraju
131. Kalavathi
132. Annasami Manthrayar -- Respondents/Respondents/
Defendants
Prayer: The Second Appeal has been filed under Section 100 of C.P.C, to
set aside the Judgment and decree of learned II Additional District and
Sessions Judge, Thanjavur dated 28.02.2023 in A.S.No.35 of 2013
confirming the judgment and decree of the learned Additional
Subordinate Judge, Thanjavur, dated 12.08.2013, in O.S.No.62 of 2005.
For Appellants : Mr.S.Ramesh
For Respondents : Mr.T.A. Ebenezer for R1
Mr.M.P.Senthil for R 122, R 123, R 125,
R 126 & R 130
: Mr. M.Muthu Manickam for R128
Government Advocate (Civil Side)
COMMON JUDGMENT
20/43 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/03/2026 01:02:10 pm ) S.A.(MD)No.77 of 2018, 99 of 2019 & 189 of 2025 The appellants/defendants 1 to 23 in O.S.No.62 of 2005 on the file of the learned Additional Subordinate Judge, Thanjavur, have filed these appeals, challenging the judgment and decree passed in A.S.Nos.35 of 2013 and 40 & 31 of 2014 on the file of the learned II Additional District and Sessions Judge, Thanjavur, confirming the judgment and decree of the learned Additional Subordinate Judge, Thanjavur, in O.S.No.62 of 2005, which was filed by the first respondent/plaintiff for the relief of partition of ¾ share in the suit scheduled property.
2. For the sake of convenience and brevity, the parties herein after will be referred to as per their status/ranking before the trial Court.
3. The brief averments made in the plaint are as follows:-
The first defendant is the father and the second defendant is the sister of the plaintiff. The third defendant is the maternal aunt (mother's sister) of the plaintiff'. Since her husband deserted her, she started living with the first defendant and continues to live with 21/43 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/03/2026 01:02:10 pm ) S.A.(MD)No.77 of 2018, 99 of 2019 & 189 of 2025 him till date. The first defendant and his brother namely, Rathinam Udaiyar entered into a partition. In the partition, 'A' schedule property devolved on the first defendant. Further, the first defendant purchased some properties with his income i.e., the remaining properties namely, 'B' to 'E' scheduled properties. Thereafter, he alienated the properties to the defendants 13 to 138. After the demise of Rathinam Udaiyar, the legal heirs of Rathinam Udaiyar were added as parties as defendants 4 to 12 in respect of 'A' schedule property. The second defendant got married on 15.07.1987 and hence, she is not entitled to any partition in the suit scheduled property. Earlier, the plaintiff filed a suit in O.S.No.137 of 1994 before the Sub-Court, Thanjavur, for partition and the same was dismissed for default. Since the subsequent purchasers of the suit scheduled properties threatened him to withdraw the suit, the suit was let it to be dismissed for default. Hence, he filed the present suit for partition of the suit scheduled property.
4.The family members of the defendants 2 to 12 never 22/43 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/03/2026 01:02:10 pm ) S.A.(MD)No.77 of 2018, 99 of 2019 & 189 of 2025 appeared and they were set ex-parte.
5. The brief averments made in the written statement are as follows:-
Several defendants namely, the subsequent purchasers have filed written statements and contested the suit stating that 'B' to 'E' schedule properties are the self acquired properties of the first defendant. The first defendant and the plaintiff colluded together and filed a suit to defeat the right of the purchasers. The second suit for the same cause of action, is not legally maintainable and the suit is also barred by limitation. The purchasers purchased the property in 'E' schedule property and also some of the properties mentioned in 'D' schedule property.
6.1. Based on the above said pleading, the trial Court has framed the following issues:-
1.Whether the plaintiff is entitled for ½ share in partition as prayed for?
2.To what relief the plaintiff is entitled for? 6.2. After hearing the arguments of learned counsels 23/43 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/03/2026 01:02:10 pm ) S.A.(MD)No.77 of 2018, 99 of 2019 & 189 of 2025 appearing on behalf of both sides, the trial court framed the following additional issues :-
1.Whether the suit is hit by Section 11 C.P.C., Order 1 Rule 11 C.P.C., Order 6 Rule 16 C.P.C., Order
7 Rule 3 and 11 C.P.C., and also Order 9 Rule 9 C.P.C.,?
2. Whether the suit is barred by limitation as pointed out by the defendants?
3.Whether the valuation of the suit under Section 37(2) of Court Fees Act, is correct?
4.Whether the defendants are entitled to get equity?
7.1. Before the trial Court on the side of the plaintiff, the plaintiff examined himself as P.W.1 and Ex.A1 to Ex.14 were marked. On the side of the defendants, the defendants 14, 133, 125, 126, 121 & 52 were examined as D.W.1, D.W.3, D.W.4, D.W.5, D.W. 6 & D.W.7 and another witness was examined as D.W.2 and Ex.B.1 to Ex.B.30 were marked.
7.2. During the pendency of the suit, the first defendant died 24/43 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/03/2026 01:02:10 pm ) S.A.(MD)No.77 of 2018, 99 of 2019 & 189 of 2025 and his share in the suit scheduled property was allotted to the plaintiff and he is entitled to ¾ share and the sale consideration was also paid by the defendants 13 to 140.
7.3. After analyzing the evidence adduced on both sides, the trial Court has decreed the suit by granting relief of ¾ share and the purchasers were directed to get the equity in the final decree proceedings. Aggrieved over the said judgment and decree, the defendants 132, 133, 135, 136 & 140 filed an appeal before the II Additional District & Sessions Judge, Thanjavur, in A.S.No.31 of 2014. The learned First Appellate Judge also gave a finding that the purchasers are not entitled to equity in respect of 3/4 share allotted to the plaintiff and confirmed the judgment and decree passed by the trial Court. Several subsequent purchasers appeared before this Court.
8. Challenging the same, the present appeal has been preferred by the appellants.
25/43 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/03/2026 01:02:10 pm ) S.A.(MD)No.77 of 2018, 99 of 2019 & 189 of 2025 9.1. The learned counsel for the purchasers would submit that the suit was barred by Order IX Rule 9 CPC., and also the suit was not legally maintainable for the reason that the earlier suit was dismissed for default. Both the Courts below failed to consider that no evidence was adduced to prove that the properties are the joint family properties and that the first defendant purchased the properties from the income of 'A' schedule property. The finding was given without any evidence to prove that the surplus income from 'A' schedule property was utilised for purchasing 'B' to 'E' schedule properties. Therefore, a palpable error was committed by both the Courts below in rendering the finding that the first defendant purchased the property from the income of 'A' scheduled property.
9.2. The learned counsel for the purchasers would also submit that the learned trial Judge is not correct in granting decree in respect of the properties purchased by the purchasers during the life time of the first defendant in 'F' and other schedule properties. 26/43 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/03/2026 01:02:10 pm ) S.A.(MD)No.77 of 2018, 99 of 2019 & 189 of 2025 The plaintiff has right in 'A' schedule property. But, the purchase was made in 'F' schedule property and hence, the purchased properties stand in the name of Venkadachala Udaiyar, the first defendant, is not correct.
9.3. The learned counsel for the purchasers would further submit that the Court below also failed to properly consider the paragraphs Nos.6 and 8 of the judgment of the Hon'ble Supreme Court in Vineeta Sharma Vs. Rakesh Sharma reported in AIR 2020 SC 3717. Therefore, they seek to set aside the concurrent finding rendered by both the Court below.
10. The learned counsel for the contesting respondent namely, the plaintiff would submit that the case of Vineeta Sharma is not applicable to the facts of the present case since the second defendant namely, his sister got married in the year 1987, i.e., prior to the amendment and she has not filed any appeal to challenge the decree granted in O.S.No.62 of 2005 and also against the other defendants/purchasers. Therefore, this Court has jurisdiction to 27/43 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/03/2026 01:02:10 pm ) S.A.(MD)No.77 of 2018, 99 of 2019 & 189 of 2025 consider the relief of other defendants, who have not preferred the appeal.
11.1.The learned counsel for the remaining respondents would submit that when both the Courts below have concurrently held that the properties were purchased from the income of the 'A' schedule property, the said finding of the fact cannot be set aside by this Court as per provision under Section 100 Cr.P.C., 11.2.The learned counsel for the remaining respondents would further submit that the Court below correctly granted decree relating to ¾ share considering the fact that the defendants 2 & 3 have no right in the suit schedule properties.
11.3.The learned counsel for the remaining respondents would also submit that the police threatened the plaintiff to withdraw the suit and hence, he withdrew the suit and there is no bar to file a fresh suit The said issue was also discussed by this Court in CRP(MD)No.284 of 2008. Therefore, the present suit is 28/43 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/03/2026 01:02:10 pm ) S.A.(MD)No.77 of 2018, 99 of 2019 & 189 of 2025 maintainable and both the Courts below on appreciation of the fact and law, have given such findings and there is no need for interference in the said findings.
12.1. This Court framed the following questions of law at the time of admission of S.A.(MD)No.77 of 2018 and S.A(MD)No.99 of 2019:-
1. Whether the courts below were right in holding that the subsequent suit is maintainable after the earlier suit was dismissed for default, when the subsequent suit was filed under the same cause of action?
2. Whether the courts below were right in not considering the suit for partition that has been filed by the son during the life time of father is maintainable?
3. Whether the courts below were right in not considering the full bench judgment reported AIR 2020 SC 3717 (Vineeta Sharma Vs. Rakesh Sharma) after the Hindu Succession (Amendment) Act, 2005 came into force and granting 3/4 share in favour of the plaintiff?
4. Whether both the courts below were correct in holding that B, C, D and E scheduled properties will become joint family property since they were said to have 29/43 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/03/2026 01:02:10 pm ) S.A.(MD)No.77 of 2018, 99 of 2019 & 189 of 2025 been purchased by the 1st defendant from the income of 'A' schedule property?
12.2. This Court framed the following questions of law at the time of admission of S.A.(MD)No.189 of 2025 :-
i) Whether the courts were right in holding that existence of joint family properties will lead to a conclusion that all the properties purchased were joint family properties, despite there being no proof regarding excess income?
13. To answer the above question of law, following genealogy and dates and events are relevant.
Dates Events
20.06.1957 1st defendant/Venkatachala Udaiyar entered
partition with his brother Rathinamudaiyar and got “A” schedule property.
03.07.1958 1st defendant/Venkatachala Udaiyar purchased the property mentioned in the portion of the “E” schedule property Item Nos.6, 7(Part), 8, 9 of the 'E' Schedule property 15.07.1987 The 2nd defendant got married 17.05.1992 The plaintiff demanded partition by issuing notice to the 1st defendant.
30/43 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/03/2026 01:02:10 pm ) S.A.(MD)No.77 of 2018, 99 of 2019 & 189 of 2025 .1994 O.S.No.137 of 1994 filed by the 1st respondent/V.Ponramu seeking partition and the same was dismissed on 18.09.1997.
03.09.1994 1st defendant/Venkatachala Udaiyar executed a power of attorney in respect of the Item Nos.6, 7(Part), 8, 9 of the “E” Schedule property and layout was formed in the name of “Devaram Nagar” along with remaining property of Thangavellu Moopanar, Sekar, Kaliyamoorthy.
18.09.1997 Suit dismissed for default.
The defendants Nos. 12 to 135 are purchasers of the various plots in the said Nagar on various dates. 05.07.2005 The present suit in O.S.No. 62 of 2005 seeking the relief of partition is filed by the plaintiff
14. The discussion whether B, C, D & E schedule properties are the joint family properties : -
14.1. It is settled principle that the person, who claims the property as joint family property is duty bound to prove the existence of the joint family nucleus, out of the said joint family nucleus surplus income was derived and the said surplus income was utilized for the purchase of the remaining properties. In this case, according to the plaintiff, the first defendant got “A” schedule property through the partition dated 20.06.1957. There was no evidence adduced to prove that the first defendant generated 31/43 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/03/2026 01:02:10 pm ) S.A.(MD)No.77 of 2018, 99 of 2019 & 189 of 2025 surplus income from the said “A” scheduled properties and the same was used by him to purchase the remaining schedule of properties. All the other properties namely, B, C, D and E schedule properties stood in the name of the first defendant. In the said circumstances, merely because jointly family was existing there is no presumption that all the properties standing in the name of the first defendant are joint family properties. The plaintiff has not even established any circumstance to presume that they were purchased from the joint family nucleus. Both the Courts on assumption and surmise have held that the properties mentioned in B, C, D and E schedule are the joint family properties.
14.2.Further, both Courts below wrongly shifted the burden upon first defendant that he has not proved the purchase of B, C, D, E schedule properties without the aid of income from “A” schedule property as against the principle that the person who claims joint family property has to prove the existence of joint family nucleus and it generated surplus income and the same had been used to purchase the remaining properties. 32/43
https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/03/2026 01:02:10 pm ) S.A.(MD)No.77 of 2018, 99 of 2019 & 189 of 2025 14.3. The plaintiff has not even filed any joint patta to show the character of the properties. Therefore, this court holds that both the courts below committed error in holding that the first defendant purchased the properties mentioned in B, C, D and E schedule from the income generated out of “A” schedule property without any evidence. Hence this court holds that the properties mentioned in B, C, D and E properties are the self acquired properties of the first defendant.
15. The discussion on the maintainability on filing of the subsequent suit:-
15.1. It is true that before filing the present suit, the plaintiff filed the suit in O.S.No.137 of 1994 seeking partition and subsequently, the said suit was dismissed for default on 18.09.1997.
According to the appellants, without restoring the said suit, the fresh suit is not maintainable. It is well settled principle that where an earlier suit was dismissed for default without adjudication for the entitlement of the share in the suit scheduled properties 33/43 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/03/2026 01:02:10 pm ) S.A.(MD)No.77 of 2018, 99 of 2019 & 189 of 2025 subsequent suit for partition is maintainable. The said issue was already decided by the Hon’ble Division Bench of this Court in the case of Ramasesha Iyer V. C.V.Ramanujachariar reported in AIR 1935 Madras 458 and the Hon’ble Division Bench has held that subsequent suit for partition even after dismissal of the former suit is maintainable. The defendant Nos. 132, 133, 135 & 136 had filed an application in I.A.No.56 of 2006 to reject the present suit in O.S.No. 62 of 2005 under Order VII Rule XI of CPC and the same was entertained by the learned Trial Judge, but the said judgment was reversed by this Court in C.R.P.(MD).No.284 of 2008 and this Court has set aside the order in I.A.No.56 of 2006 with following specific findings:-
“14. The learned counsel for the respondents relied on the judgment of a learned Judge of this Court in Dr.S.Jayakumar & another v. K.Kandasamy Gounder reported in 2006(2) LW 259 in support of his contention that subsequent suit on the very same cause of action is not maintainable. However, in the said judgment, the subsequent suit was found to be barred, in view of large number of earlier litigations between 34/43 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/03/2026 01:02:10 pm ) S.A.(MD)No.77 of 2018, 99 of 2019 & 189 of 2025 the parties which has attained finality. In the present case, admittedly, this is the first comprehensive suit after the dismissal of the earlier suit for partition. It is also an undisputed position that the respondents were not parties to the earlier suit and they were all subsequent purchasers. Therefore, they cannot contend for the position that the decree in the earlier suit for partition dis-entitles the revision petitioner from filing a fresh suit for partition.”
15. It is also found from the pleadings that the respondents were aggrieved by the subsequent suit for partition, as they have purchased the property, after the dismissal of the earlier suit. In case the respondents have purchased the share of some other parties, it is always open to them to plead equity by allotment of the property purchased by them to be allotted to the share of their vendor. Such equities could be worked out before the Court below.
16. Therefore, I am of the view that the learned trial Judge was not correct in allowing the application filed under Order 7 Rule 11 of C.P.C. and as such, the order is liable to be set aside and the same is accordingly set aside.
15. In this case, there was no such challenge. Therefore, the 35/43 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/03/2026 01:02:10 pm ) S.A.(MD)No.77 of 2018, 99 of 2019 & 189 of 2025 suit is maintainable and the contention of the appellants that the suit is not maintainable in view of the dismissal of the earlier suit in O.S.No.137 of 1994, deserves to be rejected.
16. Discussion on the entitlement of share of the plaintiff in “A” Schedule property:-
16.1. Both the courts below granted decree for 3/4 share to the plaintiff in all the suit scheduled properties. The courts below without properly considering the sections 6 and 8 of the Hindu Succession Act, granted the said share. The suit was filed on 05.07.2005. According to the plaintiff, his father was Venkatachala Udaiyar. The said Venkatachala Udaiyar has two wives namely, Dhanapackiyam (D3) and Pappathiyammal. The plaintiff is the son of the Venkatachala Udaiyar through Pappathiyammal and the second defendant is the sister of the plaintiff and she got married on 15.07.1987. Venkatachala Udaiyar, namely, father of the plaintiff got “A” Schedule property through his family partition that took place on 20.06.1957. The said partition has taken place between Venkatachala Udaiyar and Rathinam Udaiyar. Rathina Udaiyar's 36/43 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/03/2026 01:02:10 pm ) S.A.(MD)No.77 of 2018, 99 of 2019 & 189 of 2025 legal heirs were impleaded as D4 to D12. They have no right in the “A” schedule properties and other schedule of properties purchased by the first defendant/Venkatacha Udaiyar. It is admitted fact that “A” Schedule property devolved upon the Venkatachala Udaiyar through his family partition dated 20.06.1957. The same was not partitioned till the filing of the suit.
Therefore, as per the amendment Act, 2005, and as per the decision of the Hon'ble Supreme Court in Vineeta Sharma Vs. Rakesh Sharma reported in AIR 2020 SC 3717, the second defendant also is entitled to equal share as that of plaintiff. But, the courts below failed to consider the same. Hence, this court holds that the decree for 3/4 share to the plaintiff is not correct in “A” schedule property. The second defendant has the same right as a coparcener as that of the plaintiff as per the Amendment Act, 2005. Therefore, the plaintiff, the second defendant and their father, namely, Venkatachala Udaiyar are all coparceners and each one is entitled to equal 1/3 share in “A” schedule coparcener property. Since Venkatachala Udaiyar died intestate during the pendency of the 37/43 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/03/2026 01:02:10 pm ) S.A.(MD)No.77 of 2018, 99 of 2019 & 189 of 2025 suit, his 1/3 share devolved on the plaintiff and the second defendant. Therefore, each one is entitled to ½ share in “A” schedule property.
17. Discussion on the entitlement of share of the plaintiff in “B”to “E” Schedule property :-
This court already has held that 'B' to 'E' schedule properties are the self acquired properties of the first defendant/Venkatachala Udaiyar. Therefore, neither the plaintiff nor the second defendant has any right over “B” to “E” scheduled properties during his life period ie., Venkatachala Udaiyar died on 04.01.2009 intestate. During his life period, he made a several alienations of “B” to “E” schedule property in favour of defendants No.13 to 140 vide different transactions. The plaintiff and the second defendant have no right to question the same. Venkatachala Udaiyar during his life time had not challenged the same as a fraudulent transactions despite he also was arrayed as a party to the proceedings. Therefore, the said transactions to the defendants 13 to 140 are valid 38/43 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/03/2026 01:02:10 pm ) S.A.(MD)No.77 of 2018, 99 of 2019 & 189 of 2025 and the plaintiff and the second defendant have no right over the said properties. But, they have right to divide the property equally in the remaining available “B” to “E” schedule properties. Therefore, the plaintiff and the second defendant have equal share in “B” to “E” schedule available properties except the properties purchased by the defendants 13 to 140.
18. Even though many of the defendants have not filed any appeal, considering the plea of the appellants herein, this Court is inclined to set aside the finding of the both the Courts below that 'B' to 'E' schedule properties are the joint family properties of the Venkatachala Udaiyar and the said items of properties are hereby found to be self acquired properties of Vankatachala Udaiyar and that his sales in favour of the defendants Nos.13 to 140 are valid. Further, in the interest of justice and also exercising power under Order 41 Rule 4 of C.P.C., this Court is inclined to modify the decree holding that the properties of all the defendants No.13 to 140 are not liable to be partitioned.
39/43 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/03/2026 01:02:10 pm ) S.A.(MD)No.77 of 2018, 99 of 2019 & 189 of 2025
19.In result, the Substantial Questions of Law are answered as follows:-
Substantial Questions of Law Findings of this Court
1. Whether the courts below were Answered against the appellant right in holding that the subsequent holding that the subsequent partition suit is maintainable after the earlier suit suit is maintainable.
was dismissed for default, when the subsequent suit was filed under the same cause of action?
2. Whether the courts below were Partly answered in favour of the right in not considering the suit for appellant in respect of the properties partition that has been filed by the son purchased by them holding that the during the life time of father is suit is maintainable in respect of the maintainable? 'A' schedule coparcenary property and not maintainable in respect of 'B' to 'E' schedule self acquired properties of father.
3. Whether the courts below is right Answered in such a way that the in not considering the full bench plaintiff and his sister are entitled to judgment reported AIR 2020 SC 3717 equal share in the 'A' schedule (Vineeta Sharma Vs. Rakesh Sharma) coparcenary property.
after the Hindu Succession (Amendment) Act, 2005 and granted 3/4 shares in favour of the plaintiff?
40/43 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/03/2026 01:02:10 pm ) S.A.(MD)No.77 of 2018, 99 of 2019 & 189 of 2025
4. Whether the both the courts below Answered in favour of the appellant were correct in holding that B, C, D and that 'B' to 'E' schedule properties are E scheduled properties are the joint the self acquired properties of the first family property which are said to have defendant and the plaintiff has no been purchased by the 1st defendant right to claim the partition during his from the income of the 'A' schedule life time and hence, the purchase property? made by the appellants and the
i) Whether the courts were right in defendants 13 to 140 from the first holding that existence of joint family defendant during his life time are properties will lead to a conclusion that valid and not liable to be partitioned. all the properties purchased are joint family properties, despite there being no proof regarding excess income?
20. Accordingly the second appeals are partly allowed on the following terms:-
i) The decree in O.S.No. 62 of 2005 on the file of the Additional Sub Judge, Thanjavur so far as the properties purchased by the defendant Nos.
13 to 140 are not partiable and the same is hereby set aside.
ii) The plaintiff in O.S.No. 62 of 2005 on the file of the Additional Sub Judge, Thanjavur is entitled to ½ share in “A” schedule property.
iii). The plaintiff in O.S.No. 62 of 2005 on the file of the Additional Sub Judge, Thanjavur is entitled to ½ share in remaining available “B” 41/43 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/03/2026 01:02:10 pm ) S.A.(MD)No.77 of 2018, 99 of 2019 & 189 of 2025 to “E” scheduled properties i.e., excluding the properties purchased by the defendant Nos.13 to 140.
- Consequently, connected miscellaneous petitions are closed.
11.09.2025
2/2
NCC :Yes/No
Internet :Yes/No
Index :Yes/No
dss
To:
1.II Additional District and Sessions Judge, Thanjavur.
2.Additional Subordinate Judge, Thanjavur.
3. 3.The Section Officer, Madurai Bench of Madras High Court, Madurai.
K.K. RAMAKRISHNAN,J.
42/43 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/03/2026 01:02:10 pm ) S.A.(MD)No.77 of 2018, 99 of 2019 & 189 of 2025 dss S.A.(MD)Nos.77 of 2018, 99 of 2019, 189 of 2025 and CMP (MD)Nos. 1670 of 2018, 4100 & 4511 of 2021 and 2224, 2227, 6900, 6902, 6906, 6904, 6911, 6912, 6919, 6922, 6923, 6907, 6908, 6909, 6913, 6914, 6915, 6917, 6920, 6921, 6925, 6927, 6924, 6926, 6928 of 2025 & CMP(MD) S.R.Nos. 29564 & 27813 of 2025 11.09.2025 43/43 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/03/2026 01:02:10 pm )