MIJAJUNNISA Vs. ZULAIKA BEEVI

JUDGEMENT

(1.) The revision petition is directed against the order in I.A. No. 111 of 2012 in I.A. No. 10 of 2011 in O.S. No. 103 of 2004, dated 04.01.2013, on the file of the Principal Subordinate Judge, Mayiladuthurai. Material on record discloses that a suit in O.S. No. 103 of 2004, has been filed by Mrs. Zulaiha Bivi, first respondent herein, against 10 defendants, for the following reliefs.

(2.) The Schedule properties, for which, partition has been sought for, are described in Schedules 'A' and 'B', which are as follows:

(3.) Defendants 1 to 5 have remained ex parte. Defendants 6 to 10 have contested the suit. The learned Principal Subordinate Judge has framed the following points for consideration,