ASHIYAL BEEVI Vs. RASIMAL BATHU

JUDGEMENT

(1.) The civil revision petition is directed against the fair and decreetal orders, dated 20.12.2006, passed in I.A.No.207 of 2001 in O.S.No.276 of 1992, on the file of the I Additional Sub Court, Tirunelveli.

(2.) The petitioner / plaintiff has laid the suit against the respondents / defendants for declaration that the second schedule property belongs to her absolutely and for the consequential direction to the respondents / defendants to deliver the possession of the same to her or in the alternative, for partition and separate possession of 1/6th share in the second schedule property to her by metes and bounds and also sought for the direction to the respondents / respondents / defendants to pay mesne profits from the date of the plaint till the date of delivery of possession and for other reliefs.

(3.) For the sake of convenience, the parties are referred to as per the nomenclature in the suit.