M. MUTHUBAVA KALIFULLA Vs. MINOR RAMYABHARATHI

JUDGEMENT

(1.) The present revision arises against an Order passed by the learned Additional District Judge, Gobichettipalayam, in I.A. No.46 of 2006 in O.S. No.11 of 2001, dtd. 9/2/2010.

(2.) The Respondents 4 to 7 in I.A. No.46 of 2006 are the Civil Revision Petitioners. The Suit in O.S. No.11 of 2001 was filed by the 1st Respondent/ minor Ramya Bharathi, represented by her mother and next friend Eswari. She sought for a decree for partition of the property on the ground that she is entitled to 1/4th share in the ancestral properties, which belong to the family of the Plaintiff and Defendants 1 to 3.

(3.) The contest by the Defendants 1 to 3 was that the property is not a Joint Family property, but belongs exclusively to the Defendants. According to them, the Plaintiff has no share in the same. The said Suit was decreed on 10/5/2002.