SARASWATHY BHUVARAHAN Vs. AKILA VIJAYAKUMAR

JUDGEMENT

(1.) The Civil Revision Petition in C.R.P.No.2225 of 2021 is filed, challenging the fair and decretal order dtd. 23/3/2021 passed in I.A.No.01 of 2019 in O.S.No.4120 of 2014.

(2.) The parties are referred as per the ranking in the Trial Court.

(3.) The revision petitioners in C.R.P.No.2225 of 2021 are the mother and three sisters of the revision petitioner in C.R.P.No.464 of 2022. The Suit was instituted to declare the Settlement Deed registered as document No.17 of 2008 dtd. 10/1/2008 as null and void and for permanent injunction. The Suit was instituted by the revision petitioner in C.R.P.No.464 of 2022, Smt.Akila Vijayakumar.