CHITRA Vs. ELASI AMMAL

JUDGEMENT

(1.) This Civil Revision Petition is filed against the fair and decreetal order of the Subordinate Judge's Court at Harur dated 14.07.2014 in I.A.No.435 of 2013 in O.S.No.16 of 2011.

(2.) The petitioners are plaintiffs and respondents are defendants in O.S.N.16 of 2011 on the file of Sub Court, Harur. The petitioners filed the said suit for partition against the respondents. The 9th respondent filed written statement on 18.10.2012 and the same was adopted by respondents 3 to 8, 10 to 12 and 14 to 19 and are contesting the suit. Trial commenced. The petitioners let in evidence and closed their side. The witness on behalf of the respondents was examined and documents were marked. When the suit was posted for cross examination, the petitioners took adjournment to cross examine the witness and filed application in I.A.No.435 of 2013 for amendment of the plaint to include the relief to declare the release deed executed by the father and partition deed entered into between the respondents as null and void and are not binding on the petitioners and to include one more property mentioned in the petition for partition.

(3.) Against the said order of dismissal dated 14.07.2014 in I.A.No.435 of 2013 in O.S.No.16 of 2011, the present Civil Revision Petition is filed by the petitioners.