M.VENKATASWAMY Vs. MYTHIRA DEVI

JUDGEMENT

(1.) This Civil Revision Petition is directed against the fair and decreetal order dated 06.01.2010 and made in the application in I.A. No.5596 of 2007 in the suit in O.S. No.6075 of 2006 on the file of the learned II Additional Judge, City Civil Court, Chennai.

(2.) The revision petitioners herein are the defendants 3 and 5 in the suit whereas the 1st respondent herein is the plaintiff and the respondents 2 and 3 are the defendants 2 and 4 respectively.

(3.) The 1st respondent had filed the above said suit in O.S. No.6075 of 2006 as against the revision petitioners as well as the respondents 2 and 3 herein seeking the relief of partition in respect of her ⅕th share in the suit property. This suit was resisted by the revision petitioners and the respondents 2 and 3 by filing their respective written statements.