MISSIRIYA Vs. SAYEEDA BEEVI

JUDGEMENT

(1.) These Civil Revision Petitions are directed against the fair and decretal order, dated 06.11.2014 passed in LA Nos.457 and 624 of 2012 in O.S No.21 of 2009 on the file of the Principal Sub Court, Tirunelveli.

(2.) The first respondent herein originally filed the suit in O.S No.21 of 2009 on the file of the Additional Sub Court, Tirunelveli against the petitioners 1 to 4 herein and the respondents 2 to 5 for partition and separate possession of 2/16th shares of the suit schedule properties and for mesne profits. Pending suit, the petitioners 1 to 4 herein filed two applications namely LA No.457 of 2012 for impleading the respondents 6 and 7 and I.A.No.624 of 2012 for amendment to include one more schedule of property. The trial court dismissed both the applications, on 06.11.2014. Aggrieved over the same, the petitioners are before this court with these civil revision petitions.

(3.) Heard the learned counsel appearing on either side and perused the materials available on record.