P. RAJALAKSHMI Vs. S.THILAGAVATHI

JUDGEMENT

(1.) The defendant in O.S.No.190 of 2014 which was on the file of the II-Additional District Court at Tiruppur is the appellant herein.

(2.) O.S.No.190 of 2014 had been originally filed as O.S.No.315 of 2008 on the file of the Principal District Court at Coimbatore and on formation of the Judicial District at Tiruppur, it had been transferred and renumbered as O.S.No.190 of 2014 and made over to the II-Additional District Court at Tiruppur.

(3.) O.S.No.190 of 2014 had been filed by the plaintiff, S.Thilagavathi against the defendant, P.Rajalaksmi seeking a judgment and preliminary decree of partition to divide the properties into two equal shares by metes and bounds and allot one share of the plaintiff. It had been stated that the plaintiff and the defendant had jointly purchased the three separate properties which had been given in the schedule to the plaint. They had purchased the first property situated in SF.No.372 / 1B measuring 0.45 acres at Nambiyampalayam Village, Avinashi Taluk by sale deed dtd. 25/2/2000 registered as Document No.640 / 2000 in the Sub-Registrar Office at Avinashi. They had purchased the second item of the suit property which was situated in SF.No.372/1B-1 measuring 0.26 acres and 0.78 acres and in SF.No.372/1A measuring 1.30 acres, totally, measuring 2.34 acres in Nambiyampalayam Village, Avinashi Taluk by sale deed dtd. 25/2/2000 registered as Document No. 641/2000 in the Sub-Registrar Office at Avinashi. They had purchased the third item of the suit property situated in SF.No.371/1A measuring 3.39 acres and in SF.No.372/2B measuring 1.80 acres, totally, measuring 5.19 acres in Nambiyampalayam Village, Avinashi Taluk by sale deed dtd. 25/2/2000 registered as Document No.642/2000 in the Sub-Registrar Office at Avinashi.