G. RAJENDRAN Vs. G. SOUNDARARAJAN

JUDGEMENT

(1.) These Civil Revision Petitions arise against a Common Order passed by the learned Principal District Judge, Coimbatore in A.O.P. Nos.72, 73 & 134 of 2013, dtd. 8/4/2014. These are disposed of by this Common Order.

(2.) One Mr. Gopal commenced businesses at Coimbatore. He passed away in 1980 leaving behind his widow-Sarojini and three sons and two daughters namely Soundarajan, Rajendran, Selvaraj, Sakanthula and Nirmala respectively. Besides these five siblings, Thiru Gopal and Tmt. Sarojini treated one Velumani as their son.

(3.) Gopal promoted several businesses. After his death, his business acumen and properties devolved on his children. They promoted several Private Limited Companies namely: