JUDGEMENT
M V Muralidaran, J. -
(1.)The petitioners have filed this Civil Revision Petition to set aside the order passed in I.A.No.57 of 2015 dated 01.07.2016 in O.S.No.87 of 2014 on the file of the learned District Munsif Court, Sathur and allow the above Civil Revision Petition.
(2.)The defendants in the suit in O.S.No.87 of 2014 on the file of the learned District Munsif Court, Sathur are the revision petitioners before this Court. The above suit in O.S.No.87 of 2014 was filed by the respondent herein as against the petitioners herein seeking partition of his half share in the suit schedule properties.
(3.)According to the revision petitioners the suit properties originally belonged to one Sundarathammal and she had executed a settlement deed in the year 1937 in favour of petitioner's grandfather Ramiah Servai and one Achiammal. The petitioners are legal heirs of the settles Ramaiah Servai. The said Achiammal died intestate and issueless on 29.09.1989. Thus the properties stood devolved upon and inherited by the petitioners in solidarity with Section 15 of Hindu Succession Act, 1956.
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