PANNERSELVAM Vs. AARAV

JUDGEMENT

(1.) This Revision Petition has been filed by the 5th, 6th and 7th defendants in O.S.No.120 of 2018 now pending on the file of the III Additional District Court, Salem questioning the order dated 18.03.2020 in I.A.No.1 of 2019.

(2.) O.S.No.120 of 2018 had been filed by two minor plaintiffs namely, Aarav and Akruti against the defendants seeking a Judgment and Decree directing the defendants to divide the suit property into six equal shares and put the plaintiffs in separate possession of the 2/6 th undivided share and for a final decree by appointing a Commissioner and to declare the Sale Deeds dated 14.03.2017, 09.07.2014, 25.03.2015 and 06.07.2017 as null and void and for consequential injunctions restraining the defendants 1 to 12 from alienating or encumbering the suit property and against the 13th and 14th defendants namely, the Branch Manager of Indian Bank and the Bank Manager of Lakshmi Vilas Bank from collecting the bank dues till the disposal of the suit.

(3.) It must be mentioned that the 1st defendant is the paternal grandfather of the plaintiffs and the 2nd defendant is the father of the plaintiffs and the 3rd defendant is the mother of the plaintiffs.