SEETHALAKSHMI Vs. A.T. HARITHA BALA SUBRAMANIAN

JUDGEMENT

(1.) Challenge in this civil revision petition is made to the order, dated 02.11.2015, made in I.A.No.80 of 2015 in A.S.No.99 of 2014, on the file of the Principal Subordinate Court, Tirunelveli.

(2.) The above mentioned civil revision petition has been preferred by the first respondent / first defendant in A.S.No.99 of 2014.

(3.) The suit in O.S.No.196 of 2013 has been laid by the plaintiff seeking for the relief of declaration that he is the male legal heir of the deceased Thoosi Pandian and the first defendant - Seethalakshmi. On a perusal of the plaint, it is found that the plaintiff has sought for the above said relief on the footing that he has been taken in adoption by the deceased Thoosi Pandian and the first defendant and accordingly, it is his case that he is the only male legal heir of the above mentioned persons and while so, inasmuch as the first defendant on the ill-advise of others, disputed the above status of the plaintiff, according to the plaintiff, he has been necessitated to lay the suit for the appropriate relief.