KALAIVANI @ DEVASENA Vs. RAMU

JUDGEMENT

(1.) This Civil Revision Petition arises against the order dated 13.04.2005 made in I.A.No.78 of 2011 in O.S.No.13 of 2004, on the file of the District Court, Perambalur.

(2.) The petitioners/plaintiffs filed a suit in O.S.No.13 of 2004 before the Subordinate Court, Ariyalur. Thereafter, it was transferred to the Principal District Court, Perambalur. According to the revision petitioners/plaintiffs, the suit properties is a joint family property and therefore filed a suit for partition and separate possession.

(3.) The learned counsel for the petitioners submitted that the revision petitioners/plaintiffs have filed a suit in O.S.No.13 of 2004 praying for partition and separate possession declaring that the plaintiffs are entitled to 5/6th share in 'A' schedule properties and 5/18th share in 'B' and 'C' schedule properties, then pass a final decree, by metes and bounds and direct the defendants to render accounts, for property before the Subordinate Court, Ariyalur. Thereafter, it was transferred to the Principal District Court, Perambalur.