SELVARAJ Vs. MARGERET

JUDGEMENT

(1.) This Civil Revision Petition is directed against the order of the learned Additional District and Sessions Judge, Dindigul, in I.A.No.221 of 2014 in O.S.No.18 of 2013.

(2.) Heard the learned Counsel appearing for the petitioner and the learned Counsel appearing for the fifth respondent. No representation for the respondents 1 to 4.

(3.) The revision petitioner is the plaintiff in the suit in O.S.No.18 of 2013. The said suit is for declaration that the final decree passed against the petitioner and other defendants was not acted upon, for permanent injunction restraining the fifth defendant from alienating or encumbering and from interfering with the petitioner's joint possession over the suit properties along with defendants 1 to 4 and for partition of petitioner's half share in the suit properties. The revision petitioner and the fifth respondent herein are the son and daughter of one Arockiam. The respondents 1 to 4 are the wife and children of one Amal Raj who is also a son of the said Arockiam.