K MANICKAM Vs. K RAJA

JUDGEMENT

(1.) THE above Civil Revision Petitions are filed against the Orders dated 25.06.2008 passed in I.A.No.6076 of 2008 in O.S.No.1951 of 1997 and I.A.No.6077 of 2008 in O.S.No.5440 of 2000 on the file of the IV Assistant Judge, City Civil Court, Chennai.

(2.) THE second plaintiff in O.S.No.1951 of 1997, who is also the second plaintiff in O.S.No.5440 of 2000, is the revision petitioner in both the petitions.

(3.) ACCORDING to the plaintiff/father, his two married sons, i.e., the respondent herein and one K.Subramani are not helping him and therefore, he executed a new Will on 29.08.1996, bequeathing the entire 'A' schedule property to his unmarried son, who is the revision petitioner herein. This made the other two sons angry and they threatened him with physical violence and compelled him to cancel the Will executed on 29.08.1996. This has caused deep pain and agony to the plaintiff/father, compelling him to file the suit for the aforesaid relief.