MEENACHI ACHI Vs. CT.RAJESWARI AACHI

JUDGEMENT

(1.) The present revision petition has been filed by the 33rd respondent in I.A.No.521 of 2004 in O.S.No.289 of 2004 on the file of the District Munsif Court, Melur.

(2.) One Meenachi Achi, minor Revathi, Kanagambigai Achi and Umadevi Achi have filed O.S.No.510 of 1970 on the file of the Sub Court, Madurai for the relief of partition and separate possession. The suit was decreed and a preliminary decree was passed on 30/4/1977. A final decree application came to be filed in I.A.No.342 of 1988. When the final decree application was pending, the suit was transferred to the District Munsif Court, Melur and was renumbered as O.S.No.289 of 2004. The final decree application was renumbered as I.A.No.521 of 2004.

(3.) While the final decree application was pending, the 11th defendant has passed away and the present revision petitioner was impleaded as the 33rd respondent in the final decree proceedings as legal heir of the deceased 11th defendant.