A. THULASI KUMARI Vs. K. DEENADAYALAN AND ORS.

JUDGEMENT

(1.) By this common order all the three civil revision petitions are being disposed.

(2.) These civil revision petitions have been filed by one A.Prakash, who claims to be the adopted son of the plaintiff viz., A.Thulasi Kumari in nefpre the XVII Judge, City Civil Court, Chennai. After the preliminary decree was passed on 2/4/2007, plaintiff A.Thulasi Kumari died on 2/12/2008.

(3.) The said suit was filed by the deceased plaintiff to partition family properties amongst six siblings. Respondents 1 to 5 were the defendants. The 1st defendant has since deceased, pending disposal of the present civil revisions and therefore the respondent Nos.6 to 8 were impleaded and brought on record as legal heirs of the 1st respondent pursuant to an order dtd. 6/12/2017 of this Court.