THIRUPUR SPORTS ORGANIZATION Vs. S. SUDHAN

JUDGEMENT

(1.) The 2nd defendant in O.S. No. 96 of 2008 is the Civil Revision Petitioner before this Court, challenging the order in I.A. No. 1107 of 2011 in O.S. No. 96 of 2008, on the file of the learned District Munsif Court, Tirupur.

(2.) The case of the plaintiff is that originally he has filed the suit in O.S. No.96 of 2008 against the defendant for declaration declaring that the alienation made by the 1st defendant in favour of the 2nd defendant is void, unenforceable and not binding on the plaintiff and for permanent injunction.

(3.) The further case of the plaintiff is that the properties described in the suit were the ancestral joint family properties of Mr. K.N. Palanisamy Gounder and Mr. K.N.P. Sivasubramaniam, the grandfather of the plaintiff. By way of registered partition deed dated 14.12.1959, the said properties were allotted to the share of Mr. K.N.P. Sivasubramaniam S/o K.N. Palanisamy Gounder.