M.DEVI Vs. D.SOODAMANI

JUDGEMENT

(1.) This Civil Revision has been filed challenging the fair and final order passed by the Court below in dismissing the application filed by the Petitioners under Order VIII Rule X of Civil Procedure Code to file an additional written statement.

(2.) The respondents 1 and 2 filed a suit seeking for the relief of partition and separate possession of 1/8th share in the property and for other consequential reliefs.

(3.) The Petitioners are the defendants 10 and 11 in the suit. Initially, the Petitioners and defendants 6 and 9 were represented by the same counsel and and the written statement came to be filed on 6.6.2007.