SATBIR SINGH BAKSHI Vs. SAROJA

JUDGEMENT

(1.) The Civil Revision Petition has been filed against the order and decreetal order dated 25.08.2011 made in I.A.No.55 of 2011 in O.S.No.185 of 2008 on the file of the Principal District Munsif Court, Kancheepuram.

(2.) The case of the petitioner/3rd defendant is that the suit was filed by the respondents/plaintiffs against this petitioner along with three others for declaration of title of the suit properties in their favour and for permanent injunction.

(3.) The case of the plaintiffs are that the 1st plaintiff is the wife of one deceased Kuppan and the plaintiffs 2 to 5 and the 4th defendant herein are the sons and daughters of the above said deceased Kuppan and the 1st defendant Tmt. Saroja. The deceased Kuppan was the original owner of the suit schedule property and during his life time he was in possession and enjoyment of the suit property. The patta has also issued in favour of the said Kuppan. The plaintiffs further state that the deceased Kuppan has died intestate in or about 1981 leaving behind the plaintiffs and 4th defendant herein as his legal heirs and they have succeeded to the estate and liabilities of the deceased Kuppan.