V PONRAMU Vs. B USHARANI

JUDGEMENT

(1.) THIS civil revision petition is directed against the order dated 28.12.2006 in I.A.No.56 of 2006 in O.S.No.62 of 2005, on the file of learned Additional Subordinate Judge, Thanjavur.

(2.) THE suit in O.S.No.62 of 2005 has been preferred by the revision petitioner against the respondents and others praying for a preliminary decree of partition of the suit property and for separate allotment of his share. THE said suit was contested by the respondents along with some others.

(3.) THE learned trial Judge considered the rival submission and ultimately, the application was allowed as per order dated 28.12.2006. It is the said order, which is impugned in the present revision.