JOSEPHIN SIRONMANI Vs. B. VEERAMMAL

JUDGEMENT

(1.) This Civil Revision Petition is filed against the order, dtd. 26/4/2018, made in I.A.No.396 of 2016 in I.A.No.49 of 2015 in O.S.No. 36 of 2013 on the file of the V Additional District Judge, Madurai.

(2.) The revision petitioner herein is the third party claimant. The first respondent herein is the plaintiff, the respondents 2 to 4 herein are the defendants in the original suit. The first respondent / plaintiff filed a money suit against the defendants and in the original suit, the plaintiff filed a petition in I.A.No.123 of 2013, with a prayer to attach some other properties. That petition was allowed by the Trial Court, on 10/2/2014 and those properties were attached. Then, she filed another petition in I.A.No.49 of 2015, to attach some other property before the judgment. That petition was allowed by the Trial Court.

(3.) Subsequently, some third parties, by name, Vijaya Lakshmi and others filed a petition in I.A.No.601 of 2014 claiming that they are entitled to 3/4th share in the petition mentioned properties and that the respondents 2 and 3 had only 1/4th share. The Trial Court raised the attachment with regard to the undivided 3/4th share in the properties. Subsequently, the first respondent " plaintiff filed another petition in I.A. No.49 of 2015 claiming the 1/4th share of the defendants.