G.KALAIRASI Vs. V.KOTTESWARI

JUDGEMENT

(1.) The above Civil Revision Petition is filed challenging the Section 47 application, which is filed by the second defendant/second Judgement Debtor in E. A. No. 67 of 2018 in E. P. No. 149 of 2015 in O. S. No. 305 of 2009 on the file of the learned Subordinate Judge, Tambaram.

(2.) The brief facts necessary to dispose of the above civil revision petition are as follows:

(3.) The deceased first plaintiff Kotteswari and the second plaintiff Kalaivani had filed the suit in O. S. No. 358 of 2007 on the file of the learned Subordinate Judge, Chengalpattu against Kalaivanan, Kalaiarasi and Savithri, who seems to be dead, claiming partition and separate possession of their half share in the suit schedule property.