SAKTHI KUMAR Vs. CHITHRA RAMALINGAM

JUDGEMENT

(1.) The Civil Revision Petitions are filed against the fair and decretal order dated 13.06.2014 made in I.A.No.333 of 2013 in I.A.No.41 of 2013 in O.S.No.35 of 2010 and order dated 31.07.2014 made in I.A.No.41 of 2013 in O.S.No.35 of 2010 on the file of the III Additional District Court, Puducherry.

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

(3.) The petitioners are third parties, first respondent is plaintiff and respondents 2 to 42 are defendants in O.S.No.35 of 2010 on the file of the III Additional District Court, Puducherry. The first respondent filed the said suit for partition against the respondents 2 to 42 for preliminary decree of partition of 1/4th share of the first respondent and appointment of an Advocate Commissioner for effecting partition in terms of the preliminary decree and other reliefs. The petitioners filed I.A.No.41 of 2013 under Section 151 C.P.C., to delete Item Nos.'A', 'C', 'E', 'I' and 'J' mentioned in the schedule of properties and Cadastre No.173 (now Cadastre Nos.173/1, 173/2/1, 173/2/2) in R.S.No.75/1, measuring an extent of 01K-27K-10V as set out in "B" schedule and further pass an order that the interim orders passed in the suit do not affect their rights in respect of the schedule of properties.