K.DURAISAMY Vs. DHANALAKSHMI

JUDGEMENT

(1.) The 4th defendant as Decree Holder in E.P. No. 618 of 2017, on the file of the Subordinate Judge, Coimbatore is the revision petitioner, challenging the docket order dtd. 26/2/2018.

(2.) I have heard Mr.S.Natarajan, counsel for the Revision Petitioner and Mr.N.Ishtiaq Ahmed, counsel for the contesting 5th respondent.

(3.) The short, but interesting point that arises for consideration in the present revision is as to whether the share of the deceased coparcener/son would go back to the other coparceners, when his wife had chosen to remarry after his demise or whether the daughter of the deceased coparcener son would inherit the entire share of the said deceased coparcener.