JAYANTHILAL G. BAFNA Vs. V.DHARAJ

JUDGEMENT

(1.) THIS civil revision petition has been filed challenging the fair and decreetal order dated 08.08.2011 and made in I.A.No.384 of 2009 in O.S.No.1554 of 2004, on the file of the III Additional District Munsif Court at Coimbatore.

(2.) THE defendants 26 and 27 in the suit stand before this Court with this memorandum of civil revision. The respondents 1 and 2 herein are the plaintiffs

(3.) AND 4 in the suit and the plaintiffs 1 and 2 in the suit have already been passed away. 3. It is revealed from the records that the respondents have filed the suit in O.S.No.1554 of 2004 as against the revision petitioners and other defendants seeking the relief of partition, directing division of the suit property into 35 equal shares and allot six of such shares to the plaintiffs and also direct the defendants to pay mesne profits.