PERUMAL Vs. KUTRALINGAM

JUDGEMENT

(1.) This Civil Revision Petition has been filed against the order and decree passed by the learned District Munsif, Aruppukottai, in I.A.No.312 of 2013 in I.A.No.883 of 2006 in O.S.No.14 of 1987 dated 14.09.2013.

(2.) The facts of the case, in nutshell, are as follows:

(3.) The learned Counsel for the petitioner would submit that the said Thillai Sivagami Ammal has relinquished her share in the suit property, by receiving a sum of Rs.20,000/- from the petitioner and to that extent, a compromise deed dated 03.12.1995 was also executed between the petitioner and the said Thillai Sivagami Ammal, who is no more. The said Thillai Sivagami Ammal's husband, namely Kutralingam, being one of her legal heirs is now objecting the same and based on his instigation, the final decree application was filed. Without appreciating the said compromise deed dated 03.12.1995 / Ex.R.13, the trial Court has dismissed his petition seeking to dismiss the final decree proceedings and therefore, he prays for quashing the impugned order, by allowing this revision petition.