M.SELVARAJ Vs. JAYADEVI KRISHNASAMY

JUDGEMENT

(1.) This Civil Revision Petition has been filed challenging the order of dismissal passed in I.A.No.291 of 2014 by order dtd. 6/11/2014. The proposed 2nd plaintiff who filed the petition in I.A.No.291 of 2013 seeking to implead her as 2nd plaintiff in the suit in O.S.No.14301 of 2010 is the Revision Petitioner.

(2.) The Plaintiff viz., Jeyadevi Krishnasamy/1st respondent in the present revision petition has filed suit for declaration to declare 3/4th share in the plaint 'A' and 'B; schedule of the properties, rendition of accounts, partition, consequential injunction with costs.

(3.) As per the averments in the plaint, the plaintiff was employed as a Teacher in Srilanka and she retired from service. Her husband was employed as Lecturer at Jaffna College, Vaddukoddai, Sri Lanka and they got married in the year 1961. According to the plaintiff, her husband purchased properties in Sri Lanka, Singapore and in India. The plaintiff's husband purchased the plaint 'A' Schedule property at Chennai. The plaint 'B' schedule consists of the monies available in the account of plaintiff's husband in the Indian Overseas Bank, Adyar, Chennai-21. The plaintiff's husband died at Chennai on 12/6/1996. The 3rd defendant was an employee of plaintiff's husband. The 3rd defendant filed Probate No.1363 of 1996 on the file of Subordinate court of the Republic of Singapore seeking to probate the Will which he claims that the plaintiff's husband executed on 27/6/1988, appointing the 3rd defendant as his Executor and bequeathed the property namely Lot 158, situated at 34, West Coast Place, Singapore, in favour of the 4th defendant. 4th defendant is the daughter of 3rd defendant.