SOWNDIRAM AND ORS. Vs. JAYAMMAL AND ORS.

JUDGEMENT

(1.) The Civil Revision Petitions are filed against the fair and decretal order dated 16.09.2013 made in I.A.Nos.348 and 349 of 2013 in O.S.No.31 of 2010 on the file of the Principal District Court, Namakkal.

(2.) In both the Civil Revision Petitions, the issues are interlinked and the parties are one and the same and hence, they are disposed of by this common order.

(3.) The petitioners are the defendants 1, 6 to 12, respondents 1 to 6 are the plaintiffs and the respondents 7 to 9 are the defendants 2, 3 and 5 in O.S.No.31 of 2010 on the file of the Principal District Court, Namakkal. The respondents 1 to 6 filed the said suit for partition against the petitioners and other defendants. The petitioners filed written statement and are contesting the suit. The parties have let in evidence and closed their side. When the suit was posted for arguments on 12.06.2013, the respondents 1 to 6 filed I.A.No.348 of 2013 to reopen the case and I.A.No.349 of 2013 under Order 18, Rule 17 C.P.C. to recall D.W.1/7th defendant/third respondent herein, for further cross-examination.