BHAVANI Vs. JOTHIMANI

JUDGEMENT

(1.) THE petitioners filed a Suit for Partition against the respondents herein before the District Court, Dindigul. The same was taken on file as O.S.No.119 of 2009. The first respondent herein, who is the first defendant appeared in the suit and also filed written statement.

(2.) THE second defendant did not contest the suit and he has been set exported and the suit was ripe for trial. While so, the suit was transferred to the Subordinate Court (Camp Court), Kodaikanal and renumbered as O.S.No.241 of 2010 due to the modification of the pecuniary jurisdiction. On 04.11.2011, issues were also framed.

(3.) I have heard the learned counsel for the petitioners.