SUKRIYA MUSTAFA Vs. HAJIRA KABIR

JUDGEMENT

(1.) The appellant is the plaintiff in the suit in OS.No.12890/2009 on the file of the learned II Assistant Judge, City Civil Court, Chennai.

(2.) The parties are close relatives and the appellant/plaintiff is the daughter of late Thiru.S.M.Sulaiman. The 1st respondent in the Second Appeal is the wife of one Thiru. Humayun Kabir, who is the brother of the plaintiff. Respondents 2 and 3 are the son and daughter of the 1st respondent who are born through the brother of the plaintiff, Humayun Kabir.

(3.) The appellant filed the suit in OS.No.12890/2009 for partition of the plaintiff's / appellant's 1/6th share in the suit properties and for consequential injunction restraining the defendants from in any manner alienating or encumbering the suit property.