B. RAJAMANI Vs. N. GUNASEKARAN

JUDGEMENT

(1.) This case has a checkered history. The Revision before me arises against an Order passed by the learned IInd Additional Subordinate Judge Coimbatore in I.A. No.507 of 2016 in O.S. No.550 of 2016, dtd. 24/10/2016. The said Application was filed under Order 7, Rule 11 of the Code of Civil Procedure, 1908. It was dismissed, hence, the Revision. Facts Leading to the case:

(2.) There was a gentleman by the name of Nanjappa Konar. He got the Suit Schedule mentioned property by way of a registered Partition Deed in Document No.2129 of 1929, dtd. 20/6/1929. The document is registered on the file of the Joint Sub-Registrar No.II, Coimbatore. Nanjappa Konar had two wives, his First Wife was called Marudhiakkal and his Second Wife was one Palaniammal.

(3.) Nanjappa Konar sold the property to his First Wife-Marudhiakkal by way of a Registered Sale Deed in Document No.1053 of 1936, dtd. 25/5/1936. The document is registered on the file of the Joint Sub-Registrar Office, No.II, Coimbatore. The Sale Deed was a princely sum of Rs.4,000.00 in the year 1936.