DEVAKI Vs. K MUNEESWARI

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 10.06.2008 passed by the learned District Munsif Cum Judicial Magistrate, Thiruvotriyur, in I.A.No.128 of 2001 in O.S.No,62 of 1997, this civil revision petition is focussed.

(2.) HEARD both sides.

(3.) THE learned counsel for the first respondent/petitioner/plaintiff would submit that I.A.No.128 of 2001 was filed by the first respondent herein for getting the Commissioner appointed so as to visit the suit property and measure the same and suggest ways and means of partitioning the suit property as per the preliminary decree. As such, it is prematured on the part of the petitioners to pray for their equities, and after all they have only stepped into the shoes of the original sharers.