NARAYANAN Vs. RAMALAKSHMI

JUDGEMENT

(1.) This Civil Revision petition is filed to set aside the order passed by the learned Principal District Judge, Tirunelveli, in I.A. No.219 of 2017 in O.S.No.3 of 2017, dated 27.11.2017.

(2.) Heard the learned counsel appearing for the petitioner and the learned counsel appearing for the respondents.

(3.) The Revision petitioner is the first defendant in the Suit in O.S.No.3 of 2017 on the file of the learned Principal District Judge, Tirunelveli. Respondents 1 to 4 herein have filed the Suit for partition and for separate possession of their + share in the suit property.