JANARTHANAN Vs. VIJAYA AND ORS.

JUDGEMENT

(1.) Challenging the fair and decreetal order passed in I.A.No.463 of 2011 in O.S.No.97 of 2011 on the file of the Principal District Court, Villupuram, the 3rd defendant has filed the above Civil Revision Petition.

(2.) The 1st respondent/plaintiff filed the suit in O.S.No.97 of 2011 for partition and for mesne profits.

(3.) In the plaint, the 1st respondent/plaintiff has stated that the respondents 2 & 3/defendants 1 & 2 are her parents, the petitioner & the 7th respondent/defendants 3 & 4 are her younger brothers, the 6th respondent/7th defendant is her elder sister and the respondents 4 & 5/defendants 5 & 6 are the wife and son of the petitioner/3rd defendant. Further, the plaintiff has stated that on 26.04.1955 her grandfather Ramasamy Nattar divided his properties by a registered Partition Deed between himself and his three sons, viz., the 1st defendant/Vaithi Nattar, his two brothers Sivalinga Nattar and Chokkalinga Nattar.