ZUBAITHA UMMAL Vs. SARA UMMAL

JUDGEMENT

(1.) This Civil Revision Petition arises against the Order passed by the learned District Judge, Karaikal, in I.A. No.66 of 2018 in I.A. No.178 of 2017 in O.S. No.21 of 1993, dtd. 18/12/2019.

(2.) O.S. No.21 of 1993 is a Suit for Partition and separate possession. The said Suit came to be dismissed by the learned Trial Judge, in and by way of a Judgment and Decree, dtd. 5/8/1997.

(3.) Aggrieved by the same, an Appeal was preferred to this Court in A.S. No.76 of 1999. In and by way of a Judgment, dtd. 26/11/2013, the Appeal was allowed and the Judgment and Decree of the Trial Court in O.S. No.21 of 1993 was set aside. This Court declared that the Appellant/1st Plaintiff and Respondents 8 to 15, who were Plaintiffs 2 to 9, are entitled to Partition of 42/120 share in the Plaint 'A' & 'B' Schedule mentioned properties. As the Appeal had been allowed, liberty was granted to the Appellant/1st Plaintiff and Plaintiff Nos.2 to 9/Respondents 8 to 15 in the Appeal, to seek for appointment of an Advocate Commissioner and for passing of a Final Decree.