ASHA VIJAYARAGHAVAN Vs. E. KRISHNAVENI AMMAL

JUDGEMENT

(1.) The Civil Revision Petition is filed under Article 227 of the Constitution of India to strike off the plaint instituted in O.S.No.121 of 2020.

(2.) The revision petitioner is the 6th defendant and the respondents 1and 2 are the plaintiffs, who instituted a Suit for Partition in O.S.No.121 of 2020.

(3.) The learned counsel for the revision petitioners states that the Suit Scheduled Property is a self-acquired property of the revision petitioners and the Partition Deed was registered on 28/4/1989 and therefore, the Suit filed after three (3) decades by the respondents 1 and 2 is not maintainable and thus, the plaint is to be striked off.