ANTHONI AMMAL Vs. KITHERI AMMAL

JUDGEMENT

(1.) The present Civil Revision Petition has been filed against the order of the learned XIV Assistant Judge, City Civil Court, Chennai dated 25.02.2019 passed in I.A.No.16250 of 2017 in O.S.No.379 of 2010 by raising various grounds.

(2.) The petitioners are the defendants in the suit and the suit is filed by the respondents / plaintiffs for partition and separate possesion of 1/3 share of the 1st respondent / plaintiff about 274 sq.ft., of the suit property and separate possession of 1/3 share of the 2nd respondent / plaintiff about 274 sq.ft., of suit property hereto by metes and bounds including superstructure and for permanent injunction restraining the respondents 1 and 2 and their men from alinenating and encumbering the suit schedule property. Resisting the same, written statement was filed by the petitioners / defendants to the suit denying all the averments made by the respondents / plaintiffs in the suit.

(3.) xxx xxx xxx