MANONMANI Vs. LATHA

JUDGEMENT

(1.) THIS revision is directed against the order of the District Munsif, Perambalur made in I.A.No.80 of 2001 in O.S.No.7 of 2001 dated 20.10.2002, allowing the Petition filed under Order 1 Rule 10(2) C.P.C.

(2.) MOTHER is pitted against the daughter as to the enjoyment of the Suit properties. Interpretation of the terms of the Settlement Deed dated 27.04.1965 and whether Rajangam was in possession and enjoyment of the Suit properties are the points in dispute between the parties.

(3.) IT is not disputed that the proposed partyLatha is the daughter of the Plaintiff Manonmani and Rajangam. IT is also not disputed that the marriage between the Plaintiff and Rajangam were dissolved by the Decree of Divorce granted in 1981.