B.S. NARAYANAN Vs. B.S. ANANDAN

JUDGEMENT

(1.) This memorandum of civil revision has been directed against the fair and decretal order, dated 10.4.2015 and made in the interlocutory application in I.A.No.157 of 2015 in the suit in O.S.No.116 of 2013 on the file of the III Additional District Judge, Tiruchirappalli.

(2.) The revision petitioner herein is the plaintiff whereas the respondents 1 to 5 are the defendants in the suit in O.S.No.116 of 2013.

(3.) The petitioner has filed the above suit as against the respondents seeking the relief of partition by dividing the suit properties into five equal shares and allot one such share to him and also for the consequential relief of injunction restraining the 10th defendant in the suit, who is the Special Tahsildar (Land Acquisition), National Highways, NH Office, Kulathur, from disbursing the compensation amount to the defendants 1 to 4 excluding the petitioner/plaintiff in respect of the suit lands situated at Mathur Village.