BAGYALAKSHMI Vs. N. SARASWATHIAMMAL

JUDGEMENT

(1.) This Civil Revision Petition is directed against the order in REA.No.159/2018 against the REP.No.24/2018 in O.S.No.125/2010 passed by the Principal Sub Court, Krishnagiri.

(2.) Brief facts that are necessary for the disposal of this Civil Revision Petition are as follows:

(3.) The petitioner, admittedly is a third party to the proceedings in O.S.No.125/2010. The said Suit in O.S.No.125/2010 before the Principal Sub Court, Krishnagiri was filed by the 4th respondent in the Civil Revision Petition for partition of 1/4th share in the Suit property.