PAPPINAYAKAN Vs. KUPPAMMAL

JUDGEMENT

(1.) This Civil Revision Petition has been filed against the judgment and decreetal order passed in I.A.No.235 of 2017 in O.S.No.58 of 2012 dated 30.10.2019 on the file of the District Munsif Court, Dharmapuri.

(2.) The petitioner is the 5 th defendant in the suit in O.S.No.58 of 2012.

(3.) The plaintiff/respondent filed the suit for partition claiming 1/5 th share in the suit property with another prayer to declare the sale deed executed by the other shareholders in favour of the 5 th defendant on 17.04.2009 is invalid.