HEMALATHA Vs. VENKATESH

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs;

(2.) The suit in O.S.No.4739/2014 has been filed by the petitioner herein seeking for partition of the various joint family properties described in the schedule thereto claiming that as a female member of the joint family, she had an interest in the said properties by virtue of the amendment to Sec. 6 of the Hindu Succession Act.

(3.) While the suit was pending, I.A.No.7 had been filed by the 4th defendant the brother of the plaintiff before the trial Court seeking for addition of two properties in the schedule of the plaint as item Nos.9 and 10. Assertion of the 4th defendant in the application was that.