A. SUBRAMANI Vs. BALAMBAL

JUDGEMENT

(1.) This Civil Revision Petition has been filed challenging the order passed in I.A.No.1772/2013 filed under Order 26 Rule 13 of the Civil Procedure Code, to pass a final decree in terms of Preliminary Decree passed in O.S.No.7053/1981 dtd. 30/9/1982, by appointing an Advocate Commissioner, and divide the properties in terms of Preliminary Decree dtd. 30/9/1982, and allot 3/10th share in the property mentioned in the Schedule A of the plaint to the petitioners'/Plaintiffs herein.

(2.) The above application was dismissed by the Court below on the objections raised by the respondents 1 to 8 and 15 to 17 therein. The counter affidavit filed in the above I.A.No.1772/2013 was sworn in by the 5th respondent in the said I.A. The respondents 1 to 8 are admittedly the legal heirs of the branch belonging to Narayanaswamy Mudaliar.

(3.) The facts of the case are as under:-