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

(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