RAVICHANDER Vs. KARUNAKARAN

JUDGEMENT

(1.) THESE revision petitions are filed by plaintiff in O.S.No.32 of 1997 on the file of Sub court, Cuddalore.

(2.) THESE revision petition arise under the following circumstances: Petitioner herein filed the suit for partition claiming 1/4th share in plaint ?B? schedule properties on the ground that the said item is family property. According to him, plaintiff and defendants 1 to 4 constitute a joint family. First defendant obtained about 5 1/2 acres of land from his ancestors and they were yielding good income. It is also said hat 4th defendant is also employed and first defendant is also getting good income. The income from the property was kept as surplus. Plaintiff after completing his education. is now a medical practitioner. Out of the family funds, a property was purchased at Annamalai Nagar, Chidambaram. Since first defendant was the kartha of the family, the same was taken in his name. Family also purchased a Mahindra Van, though the permit is also in the name of first defendant. The Van was profitably operated and that also yielded a good income. In view of his medical practice, plaintiff did not get time to verify how the income from the property are being spent.

(3.) BOTH these applications were heard together and by the impugned order, it is held that in regard to ?B? Schedule item No.1 is concerned the plaint is rejected. Application filed by plaintiff in I.A.No.662 of 1997 was also dismissed. It is against the common order, plaintiff has filed these revision petitions.