MEENAKSHI AMMAL Vs. JEYABALAN

JUDGEMENT

(1.) This Civil Revision Petition is preferred by the defendants in O.S.No.145 of 2011 and the respondents in I.A.No.549 of 2011. They challenge the order passed in I.A.No.549 of 2011 by the trial Court appointing a Commission for sale of the suit properties pursuant to a decree passed in a partition suit.

(2.) The suit was for partion of the estate of a certain Mookan Chettiyar. He was married twice, and the plaintiff is his son born to him through his first wife, and the suit was laid against Mookan Chettiar's second wife and the children born to them.

(3.) Heard both sides. In all there are five items of properties involved in the suit. The Court has passed a preliminary decree declaring the plaintiffs' 1/8th share in items Nos.1 to 3, and 1/4th share in Item Nos.4 and 5.