ROHINI Vs. S MANIVEL

JUDGEMENT

(1.) This Civil Revision Petition has been filed against the order, dated 18.9.2009, made in I.A.No.325 of 2009, in O.S.No.30 of 2006, on the file of the Additional District Judge, Fast Tract Court-I, Coimbatore.

(2.) The petitioner in the present civil revision petition had filed I.A.No.325 of 2009, under Order I Rule 10 of the Civil Procedure Code, 1908, praying that the trial Court may be pleased to implead the petitioner, as the third defendant in the said suit.

(3.) The petitioner, who is the proposed party, had filed the interlocutory application, in I.A.No.325 of 2009, stating that the suit property is an ancestral property of her family. The petitioner, her father Vairamuthu, and her brother Sivaprakasam had constituted a Joint Hindu family. The suit property and certain other properties belong to the joint family. The petitioner got married in the year, 1999. After the Hindu Succession Act, 1956, was amended in the year, 1989, the petitioner has been treated to be on par with her brother Sivaprakasam. As such, the petitioner is entitled to 1/3 rd share in the suit property.