LAWS(MAD)-2017-1-404

V R SUNDARARAJAN Vs. D NEELAVENI

Decided On January 03, 2017
V R Sundararajan Appellant
V/S
D Neelaveni Respondents

JUDGEMENT

(1.) The 3rd defendant is the revision petitioner before this Court, challenging the order of dismissal passed in I.A.No.420 of 2010 in O.S.No.558 of 2008, dated 17.08.2010, on the file of III Additional Subordinate Court, Coimbatore.

(2.) Originally the respondent/plaintiff filed the suit in O.S.No.558 of 2008, against the defendant for partition of the suit property.

(3.) Denying the averment made in the above suit, the third defendant has filed the written statement.