KANNIKUMAR Vs. S KASTURIBAI AMMAL

JUDGEMENT

(1.) THE applicants in I.A.No.9593 of 2007, in O.S.No.5296 of 1997 on the file of the VII Additional City Civil Court are the Revision Petitioners before this Court. THEy are aggrieved by the common order of the Court below dated 04.06.2008, by which, the applications filed by them in I.A.Nos.9592 and 9593 of 2007 were dismissed by the Trial Court.

(2.) THE facts which are necessary for the purpose of disposing of the above two Revision Petitions are as follows: O.S.No.5296 of 1997 was filed by the plaintiffs for partition and separate possession of the B schedule property by dividing it into 12 equal parts and allotting one such part to the plaintiffs therein.

(3.) ON 11.08.2006, the VII Assistant City Civil Court passed a preliminary decree in favour of the plaintiffs and as per the preliminary decree dated 11.08.2006, the plaintiffs are entitled to 1/12th share in the B schedule property and they are liberty to appoint an Advocate Commissioner for such division, besides they are also entitled to a cost of Rs.22,829/-.