DEIVALAKSHMI Vs. ANITHA

JUDGEMENT

(1.) This Civil Revision Petition has been filed against the fair and decreetal order dtd. 21/11/2019 passed by the Learned I Additional Sub Judge, Erode in I.A.No.2 of 2019 in O.S.No.354 of 2014.

(2.) The brief facts of the case of the petitioners are as follows :

(3.) The petitioners / defendants 1 and 2 have resisted the application by stating that it is not true that they are the siblings of the plaintiff's father. The 1st defendant has nothing to do with this case. It is not valid in law to add a person who was not a party to the original suit and mention that she has a share in the said suit property without any explanation as to how she is involved in the said suit. Also, the documents sought in the petition have nothing to do with this case and no one has the right to ask the financial details of others in the bank and such filing of documents is not legally valid. The plaintiff has procured and filed the document without mentioning her name in the documents with the Birth and Death Officer in Erode Municipal Corporation. The Birth and Death Officer cannot say whether the said birth certificate is of the plaintiff. The age of the plaintiff cannot be ascertained by producing that document.