R.BALASANKAR Vs. RAMALAKSHMI

JUDGEMENT

(1.) The present Civil Revision Petitions have been filed challenging the order passed by the learned Principal District Munsif, Sankarankovil, Tenkasi District, in E.A.No.34 of 2014 in E.P.No.46 of 2009 in O.S.No.470 of 1986, dtd. 6/10/2025.

(2.) Heard Mr.R.Bharanidharan, learned Counsel representing Mr.R.Murali, learned Counsel for the Revision Petitioner in C.R.P(MD)No. 3025 of 2025, Mr.A.Srinivasan, learned Counsel for the Revision Petitioner in C.R.P(MD)No.3419 of 2025, Mr.S.Meenakshi Sundaram, learned Senior Counsel for Mr.Thirunavukkarasu learned Counsel for the respondents in C.R.P(MD)No.3025 of 2025 and for the respondents 1 to 3 in C.R.P(MD)No. 3419 of 2025.

(3.) One Appasamy Battar, the father of the respondents 1 to 3, as plaintiff, had originally filed a suit in O.S.No.470 of 1986 before the District Munsif Court, Sankarankovil, against one Sankarasubramania Battar and one Alagu Thevar, the father of the Revision Petitioner in C.R.P(MD)No.3419 of 2025, seeking for the relief of declaration to declare the suit 1st schedule property belongs to the plaintiff and for recovery of possession with respect to the suit 2nd schedule property against the second defendant.