VIJAYAKUMARI Vs. PAPPATHI

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed against the order, dated 31.8.2009, made in I.A.No.418 of 2009, in O.S.No.154 of 2006, on the file of the III Additional Subordinate Judge, Coimbatore.

(2.) THE petitioners in the present Civil Revision Petition are the defendants in the suit, in O.S.No.154 of 2006. THE respondents had filed the said suit praying for partition of the suit schedule properties. After three of the plaintiffs had been examined during the trial in the suit, the petitioners had filed an interlocutory application, in I.A.No.418 of 2009, praying that the trial Court may be pleased to issue summons to the first plaintiff to depose on behalf of the defendants in the suit.