PACKIRISWAMY Vs. MOORTHY

JUDGEMENT

(1.) The defendant in O.S.No.119 of 2010, on the file of the District Munsif Court, Sirkali, is the civil revision petitioner before this Court, challenging the order passed in I.A.No.189 of 2011 in O.S.No.119 of 2010 dtd. 21/6/2010.

(2.) The case of the petitioner/defendant is that the suit schedule of property was given by the petitioner's mother on 10/10/1994 by way of settlement, in respect of the suit schedule of property between the petitioner/defendant and his brothers namely Rajamanickam and Balasubramanian, there are several cases are pending before the learned District Munsif Court, Sirkali and other Courts.

(3.) In respect of the suit schedule of property, the petitioner's brother has filed a Civil Suit in O.S.No.75 of 1999 and the same was dismissed for default on 15/3/2000, but till date no restoration petition was filed by his brother.