THANGAVEL PATHAR Vs. VICTOBA PATHAR

JUDGEMENT

(1.) HEARD both parties.

(2.) THE above revision is directed against the order dated 14.10.1996 in I.A.No.1228 of 1996 in O.S.No.496 of 1994 on the file of the learned District Minsif, Thiruthuraipoondi.

(3.) THE members who may be parties to the family arrangement must have some antecedent title, claim or interest even a possible claim in the property which is acknowledged by the parties to the settlement. Even if one of the parties to the settlement has no title but under the arrangement the other party relinquishes all its claims or titles in favour of such a person and acknowledges him to be the sole owner, then the antecedent title must be assumed and the family arrangement will be upheld and the courts will find no difficulty in giving assent to the same.