R LAKSHMANAN Vs. MANNARSAMI

JUDGEMENT

(1.) THE first respondent herein filed O. S. No. 126 of 1985 on the file of the Sub Court, Kumbakonam seeking relief of declaration and possession of the suit properties, against the mother of the applicant herein, viz. , Saraswathi Ammal (deceased) and the learned Subordinate Judge, Kumbakonam, by judgment and decree dated 31. 3. 1987 decreed the suit as prayed for.

(2.) AS against the judgment and decree dated 31. 3. 1987 made in O. S. No. 126 of 1985, the mother of the applicant herein preferred A. S. No. 804 of 1990 on the file of this Court. The learned Single Judge, by judgment and decree dated 28. 4. 2000 confirmed the judgment and decree of the learned Subordinate Judge, Kumbakonam.

(3.) AGGRIEVED by the judgment and decree dated 28. 4. 2000 made in A. S. No. 804 of 1990, the applicant herein and his mother, Saraswathi Ammal (deceased), preferred a Letters Patent Appeal bearing No. 189 of 2000 on the file of this Court. However, the Division Bench of this Court, by judgment dated 17. 11. 2000 dismissed the appeal, holding that since the mother of the applicant, viz. , Saraswathi Ammal (deceased) died, the property only goes back to the first respondent herein and not to anyone else, much less the present applicant. Hence, this review application.