V. RADHAKRISHNAN Vs. K. DURAISAMY

JUDGEMENT

(1.) The Civil Revision Petition has been filed against the fair and decreetal order dtd. 20/12/2022 made in I.A.No.06 of 2022 in O.S.No.36 of 2017 on the file of Sub Court, Mettupalayam.

(2.) The revision petitioners are the defendants in the suit and the respondents 1 to 11 instituted a Suit in O.S.No.36 of 2017 for Partition.

(3.) During the pendency of the suit, the revision petitioners/defendants filed an Interlocutory Application in I.A.No.06 of 2022 in O.S.No.36 of 2017 for summoning jurisdictional Tahsildar for production of the revenue records in respect of the suit schedule properties.