RAMAKKA Vs. SMT. NAGAMMA

JUDGEMENT

(1.) THIS revision is directed against the order in Misc. No. 58/2011 dismissing the petition filed under Section 24 of the Code of Civil Procedure.

(2.) THE petition is belated by 12 days. Application is filed seeking condonation.

(3.) ACCORDING to the petitioner, the respondents Smt. Nagamma, Smt. Jayamma and others have filed a suit in O.S. No. 94/2000 seeking partition of the properties described in the plaint on the plea that they have a definite share. The petitioner herein Smt.Ramakka was originally not brought in the party array. She filed an application to implead herself on the ground that she has a definite share in the properties and that all properties are not listed in the schedule for partition. The application filed by her is allowed and she is now defendant No. 3 in the trial Court in O.S. No. 94/2000. Later, the plaintiffs brought one more Item of the property for partition. The petitioner appears to have filed an application in the said suit stating that the value of the item No. 4 is much higher and more and questioned the pecuniary jurisdiction of the learned Civil Judge, Junior Division, That application is pending. Later, she filed O.S. No. 85 in the year 2011. on the file of Civil Judge, Senior Division, Devanahalli.