DHARMARAJ Vs. RAJALINGAM

JUDGEMENT

(1.) THE petitioner who is the 10th defendant in O.S.No.680 of 2005, on the file of the learned Subordinate Judge, Kulithalai, has come forward with this revision challenging the order dated 07.03.2005 made in I.A.No.189 of 2004. THE respondent is the plaintiff.

(2.) THE suit is for partition filed by the respondent. In the written statement, the 10th defendant has taken a stand that the suit properties are not available for partition, in view of a registered Will said to have been executed by one P.Kailasam Pillai in favour of him on 05.06.1995.

(3.) HEARD the Learned counsel for the petitioner as well as the learned counsel for the respondent.