T.RAMAKRISHNAN Vs. C.NATARAJAN

JUDGEMENT

(1.) These appeals have been filed against the judgment and decree dated 15.09.2017 passed by this Court in A.Nos.3932, 3933 and 3934 of 2011 in C.S.No.134 of 1986.

(2.) The primary relief sought in the suit is for partition and separate possession of 1/7th share in the properties mentioned in Schedule A to D. The suit was filed by one B.C.Lingam, who died pending suit and his legal representatives were brought on record as plaintiffs 2 to 8. Plaintiff and defendants 1 to 6 are brothers and sisters. They had a elder brother viz., Dr.B.Natarajan, who died on 013.05.1984 and his wife pre-deceased him and they did not have any issues. The property of Dr.B.Natarajan was item (1) of the A Schedule properties. This Court, under judgment dated 27.06.2001, has ordered as follows:

(3.) A.No.3932 of 2011 has been filed to remove the party Advocate Receiver, A.No.3933 of 2011 has been filed to set aside the auction sale and A.No.3934 of 2011 has been filed to confirm the auction sale. This Court, under the impugned order, has passed the following order: