R YOSADHAI RAMALINGAM Vs. D. MALATHI

JUDGEMENT

(1.) The first defendant in the suit in O.S. No. 238 of 2016 is the revision petitioner herein.

(2.) The gist of the case is that the first respondent is the plaintiff, who filed the suit in O.S. No. 238 of 2016, for the relief of partition and separate possession, on the ground that the plaintiff's father-in-law had executed the settlement deed in favour of her husband (now deceased).

(3.) The first defendant/revision petitioner is the mother-in-law of the plaintiff, who filed a written statement by disputing the alleged factum of the marriage between the plaintiff and their son.