V K MUTHUSAMY GOUNDER Vs. M THANGAVELU

JUDGEMENT

(1.) By consent of both the learned counsel, the main Civil Revision Petition itself is taken up for final disposal.

(2.) The Civil Revision Petition is directed against the order and decree dated 28.10.2002 made in I.A.No. 68 of 2002 in O.S.No.1903 of 1999 passed by the Second Additional District Munsif, Coimbatore.

(3.) The petitioner is the defendant in O.S.No.1903 of 1999 on the file of Second Additional District Munsif, Coimbatore. The respondent herein filed the suit for declaration that the petitioner or transferees do not have any right to sell the property described in the schedule to the plaint. The claim of the respondent is based on a Will executed by one Kozhunthai Gounder.