ROOBI AUGUSTINE Vs. ROY AUGUSTINE

JUDGEMENT

(1.) THE petitioner, who is the plaintiff in O.S.No.164 of 2009 on the file of the court of the Subordinate Judge, Payyannur, challenges Exhibit P4 order by which the court below dismissed I.A.No.1587 of 2009 filed by the plaintiff under Rule 5 of Order 38 of the Code of Civil Procedure.

(2.) THE reliefs prayed for in the plaint are the following :

(3.) THE learned counsel for the respondents submitted that the petitioner is a party to the sale deed and therefore, she cannot get the relief for partition or any other relief. To get the relief of partition, she has to get the sale deed set aside, submits the counsel.