RANGAMANI ALIAS VEERATHAL Vs. SUBBAE GOUNDER

JUDGEMENT

(1.) HEARD both sides.

(2.) THE warp and woof of the relevant facts, which are absolutely necessary and germane for the disposal of this revision would run thus:

(3.) AT this juncture, I would like to cite the trite proposition of law that in a partition suit, the judgment in personam alone could emerge and not in rem. Any person acquiring any right over the shares of the co-sharers during the pendency of the suit can only step into the shoes of those sharers concerned and seek to work out their equities and nothing more. Any alienation made during the pendency of the suit would also be hit by lis pendens.