M NANDAGOPAL Vs. R THANGARASU

JUDGEMENT

(1.) THE first respondent in I.A.No.118 of 2003 in O.S.No.437 of 2000 on the file of the learned Subordinate Judge, Tinivarur, is the petitioner in this Civil Revision Petition. Background facts:

(2.) THE Suit in O.S.No.77 of 1994 was filed by the respondents 1 and 2 against the revision petitioner and others before the Trial Court praying for a decree of partition to divide the suit property into 60 shares and to allot six such shares to them. THE Suit was decreed and a preliminary decree was passed.

(3.) THE learned counsel for the first respondent, would submit that the first respondent has no objection to auction the property among the co-owners.