M MEIYAPPAN Vs. C MARIAPPAN

JUDGEMENT

(1.) All these three Civil Revision Petitions in CRP(MD)Nos.2482, 2485 and 2486 of 2017 raise from three Suits for Specific Performance and Permanent Injunction in O.S.Nos.61, 62 and 63 of 2017 respectively on the file of learned Principal District Munsif, Thanjavur, seeking for a Decree of Specific Performance and Injunction as against the Revision petitioners and few others on the basis of an Agreement of Sale dated 07.03.1977 made in respect of one and the same property.

(2.) As all the above Civil Revision Petitions encompass same Sale Agreement dated 07.03.1977 and the relief sought, grounds of Revision and Defense are identical and that revision petitioners and suit properties involved are one and the same, this Court heard all the above Civil Revision Petitions together and are hereby disposed by a Common Order as following:

(3.) On perusal of the case records it is seen that it is the case of the Respondents/ Plaintiffs that the suit property belong to the defendants by way of a partition deed dated 25.11.1975 through which the suit property came to be allotted to the defendants share during their minority represented through the defendants' mother Meiyammai Achi as Guardian.