(1.) This Revision Petitioner has been filed against the Fair and Final Order passed by the First Additional District Munsif in I.A. No. 117 of 2010 in O.S. No. 191 of 2007 for Supplementary Preliminary Decree.
(2.) The Application has been filed by the Revision Petitioners to pass a Supplementary Preliminary Decree in the Suit filed by the allotting 5/23 share to the Revision Petitioners 2, 3 and 5 each and to declare 2/27 share to the Revision Petitioners 1, 4 and 6 each. This Application has been filed on the ground that the First Respondent/Plaintiff has filed Suit for Partition and separate possession to divide the Suit property into 9 equal shares and allot one such share to the First Respondent/Plaintiff.
(3.) In the Plaint itself it has been specifically stated that one Mr. Deivasigamani the father of the parties is Christian. Therefore, the shares ought to have allotted under Sec. 33 of the Indian Succession Act. The Suit was contested only by the Respondents 2 and 3 viz., 4th and 7th Defendants.