MUNIRATHNAMMA AND ORS. Vs. S. SARASWATHI AND ORS.

JUDGEMENT

(1.) C.R.P.No.3253/2013: This Civil Revision Petition is filed to set aside the fair and decretal order dated 24.01.2013 made in I.A.No.594 of 2012 in I.A.No.191 of 2011 in O.S.No.153 of 2008 on the file of the Subordinate Court, Hosur. C.R.P.No.3254/2013: This Civil Revision Petition is filed to set aside the fair and decretal order dated 24.01.2013 made in I.A.No.595 of 2012 in O.S.No.153 of 2008 on the file of the Subordinate Court, Hosur.

(2.) The issues and the parties involved in both the Civil Revision Petitions are one and the same and therefore, they are disposed of by this common order.

(3.) The petitioners are the defendants 1, 3 and 4 and respondents are the plaintiffs in O.S.No.153 of 2008 on the file of the Subordinate Court, Hosur. The respondents filed the said suit against the petitioners and one A.R.Srinivasa Murthy for partition and permanent injunction. The petitioners entered appearance and took time for filing written statement. At the intervention of the elders in the family, both the petitioners and respondents agreed to compromise the matter and and the respondents agreed to withdraw the suit. Believing the said representation, the petitioners did file written statement.