R. BOOPATHY AND ORS. Vs. RANJEETHAM AND ORS.

JUDGEMENT

(1.) This revision petition has been filed against the docket order made in O.S.No.42 of 2011 on the file of the Principal Subordinate Judge, Salem dated 28.08.2018.

(2.) Before the trial Court, the suit was filed for partition, where the defendants 1 to 3 and 5 filed a memo on 21.08.2018 raising objection to try the suit for want of pecuniary jurisdiction. To appreciate the same and for easy understanding, the contents of the memo filed by the defendants dated 21.08.2018 is extracted hereunder.

(3.) The said memo having not been disposed of on merits, has been deferred for decision along with the other issues to be decided at the time of pronouncement of judgment in the suit. The impugned docket order of the learned Judge reads as follows: