K JOTHI Vs. D PREMA

JUDGEMENT

(1.) CHALLENGE in CRP (PD) No. 1200 of 2009 is to the order passed by the learned additional District Judge, Coimbatore in I. A. No. 608 of 2008 in O. S. No. 469 of 2004 dismissing the application filed by the petitioners with a prayer to reject the right of the first respondent to cross examine the fifth respondent.

(2.) CHALLENGE in CRP (PD) No. 1273 of 2009 is to the order passed by the learned district Munsif, Coimbatore in I. A. NO. 1041 of 2009 granting an order of interim injunction against the petitioners. CRP (PD)No. 1200 of 2009 background FACTS

(3.) THE suit in O. S. No. 469 of 2004 was preferred by the first respondent against the revision petitioners and respondents 2 to 5 praying for a judgment and decree of partition of the suit property into seven equal shares and to allot one such share to her with separate possession and enjoyment.