K. JAGANATHAN Vs. S. VIJAYALAKSHMI

JUDGEMENT

(1.) The present Civil Revision Petition has been filed to strike off the suit in O.S.No.73 of 2018 on the file of District Munsif Court, Thiruchengode by allowing this petition filed under Article 227 of Constitution of India by raising various grounds.

(2.) The case of the petitioners is that the suit was filed by the respondents / plaintiffs seeking declaration declaring that the deed of revocation of the settlement dated 10.02.2009 registered as document no.6261 of 2009 on the file of 5th defendant therein and the 4th respondent herein in this Revision Petition with respect to the suit property, viz., the land and two storey building at No.69, Ayyan Thottam, New Pallipalayam road, Kumarapalayam, Namakkal District is valid, ab initio and not binding on the suit property and on the plaintiffs and for a permanent injunction against the 3rd defendant therein from dealing with the suit property in any manner.

(3.) The respondents / plaintiffs in the said O.S. No.73 of 2018 has submitted that the 1st plaintiff married her husband late K.J.Sivaraman during 09.03.2006 and the said marriage was an arranged marriage and they gave birth to the 2nd and 3rd plaintiffs, who were born on 16.10.2009 and 02.11.2011 respectively. The 1st defendant and the 2nd defendant are the parents of the 1st plaintiff's husband and the 3rd defendant is the daughter of the 1st and 2nd defendants. The 4th defendant is the husband of the 3rd defendant and son-in-law of the 1st and 2nd defendants and they are closely related to each other.