ANTHONIAMMAL Vs. DURAISAMY (DIED)

JUDGEMENT

(1.) These civil revision petitions have been filed against the orders dated 03.12.2016 made in E.P.No.18 of 2014 & E.A.No.105 of 2015 in E.P.No.18 of 2014 in O.S.No.936 of 1977 by the learned I Additional District Munsif, Coimbatore.

(2.) The revision petitioners are plaintiffs 2 & 7 and they are legal representatives of the plaintiff in the original suit in O.S.No.936 of 1977. The respondents are legal representatives of the defendants and also plaintiff. The above suit was filed for partition and preliminary decree was passed on 03.11980. Aggrieved against the same, the revision petitioners preferred an appeal in A.S.No.347 of 199. The said appeal was dismissed and the preliminary decree passed by the trial Court was confirmed, against the same, they preferred SLP, which was disposed of by order dated 26.11.1996 in Civil Appeal No.15400 of 1996 by the Hon'ble Supreme Court.

(3.) The third defendant in the suit and his legal representatives filed an interlocutory application in I.A.No.1565 of 2005 for passing of final decree and final decree was passed on 24.09.2013, wherein, larger extent of lands have been alloted to the defendants. Aggrieved against the same, the revision petitioners filed an appeal in A.S.No.39 of 2014, which was also dismissed by judgment and decree dated 05.02.2015. The revision petitioners and respondents have filed petitions one after another agitating various issues.