BHAGYALAKSHMI Vs. M KRISHNAPPA

JUDGEMENT

(1.) This appeal by the plaintiff/appellant is directed against the order dated 15.03-2019 passed by the XV Additional City Civil and Sessions Judge, Bengaluru, in O.S.No.3894/2011, wherein I.A.No.6 filed by the plaintiff under order XXXIX Rules 1 and 2 read with Section 151 CPC was dismissed as not maintainable.

(2.) In order to avoid overlapping and confusion, parties are addressed with reference to their ranks and status held by them before the trial Court.

(3.) Suit was filed by the plaintiff/appellant Smt. K.Bhagyalakshmi seeking partition of the suit schedule properties which consisted of three items of the properties on the date of filing of the suit against the defendants/respondents. However, in the later circumstances, six more properties are included and as on today, there are nine properties as submitted by the plaintiff.