B.V. PRAMILA Vs. NIRMALA

JUDGEMENT

(1.) This matter is listed for admission. I have heard the learned counsel for the petitioners and learned counsel for the respondent Nos.1 and 2.

(2.) This revision petition is filed challenging the order dtd. 4/7/2019 passed on I.A.No.2 in O.S.No.4909/2018 on the file of the II Additional City Civil Judge, Bengaluru, dismissing I.A.No.2 filed under Order 7, Rule 11 read with Sec. 151 of C.P.C. rejecting the suit.

(3.) The plaintiff has filed the suit for the relief of partition before the Trial Court to grant judgment and decree for partition and separate possession of the plaintiff 1/3rd share each in all the properties i.e., item Nos.1 to 3 and also sought for mesne profits under Order 20, Rule 18 and further sought to declare that gift deed dtd. 28/2/2002 is not binding on the plaintiff.