V. SAROJA Vs. V. BALASUBRAMANIA CHETTIAR

JUDGEMENT

(1.) This Civil Revision Petition is directed against the order dtd. 13/4/2015 made in IA.No.689/2006 in OS.No.300/1974 on the file of the learned Principal District Munsif, Cuddalore.

(2.) Brief facts that are necessary for the disposal of this Civil Revision Petition are as follows.

(3.) The revision petitioners claim that they are the legal heirs of the 2nd defendant in the suit in OS.No.300/1974. It is stated that the 1st petitioner is the wife and petitioners 2 and 3 are the sons of the late Velayutham Chettiar. It is admitted that one Dhandapani Chettiar filed a suit for partition for his share in the suit property in OS.No.300/1974 before the Sub Court, Cuddalore. The dismissal of the suit by the Court below was confirmed by this Court in the First Appeal and in the Letters Patent Appeal. It is also admitted that the Hon'ble Supreme Court had reversed the judgment and decree of the Lower Court and held that the plaintiff and Dhandapani Chettiar and defendants 2 to 9 are the only legal heirs of Rajathiammal entitled to succeed to the properties of Rajathiammal.