A. RAJASEKAR Vs. A. PARAMESWARI

JUDGEMENT

(1.) The plaintiff is the Revision Petitioner herein.

(2.) The petitioner/plaintiff filed a suit for declaration to declare the settlement to be executed by his father in favour of the step mother and the step sister as null and void and consequently for a relief of partition and for separate possession.

(3.) In the above suit, a written Statement was filed on behalf of the respondents/defendants. In the trial, the plaintiff side examination is over and on the defendant side DW1, DW2, DW3, DW4 and DW5 are examined and cross examination of DW5 is partly over. The case is now posted for further cross examination of DW5. At this juncture, the plaintiff had filed I.A.No. 4 /2020 to amend the prayer and to include the sale deeds dated 16.09.2004 and 13.09.2004 as null and void.