LAKSHMI AMMAL Vs. SETHURAMAYI

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to set aside the fair and decretal order, dated 24.07.2013, passed by the learned Subordinate Judge, Theni, in I.A.No.354 of 2012 in O.S.No.150 of 2010.

(2.) HEARD Mr.S.Sundaresan, the learned counsel appearing for the revision petitioners, Mr.Saravanakumar, the learned counsel appearing for the first respondent and Mr.G.Prabhu Rajadurai, the learned counsel appearing for the respondents 2 and 3.

(3.) THE first respondent filed the suit in O.S.No.150 of 2010 on the file of Sub -Court, Theni, to declare her title over the 'A' schedule property and for delivery of possession and she prayed for a direction to the petitioners and the respondents 2 and 3 herein/defendants to divide the 'B' schedule property into six equal shares and allot one share to her and put her in separate possession with liberty of filing final decree proceedings. She further prayed for a declaration that the sale deeds, dated 20.03.1997 and 24.03.1997, as null and void. She also prayed for a decree of permanent injunction restraining the petitioners and the respondents 2 and 3 herein/defendants from in anyway alienating or making encumbrance over the 'A' schedule property.