G. SAMPATH Vs. S. SELVI

JUDGEMENT

(1.) This intra-court appeal is filed by the defendant as against the order dtd. 16/2/2022 passed by the learned Judge in Application No. 3662 of 2021 in Civil Suit No. 547 of 2019.

(2.) The respondent herein has filed the aforesaid suit in Civil Suit No. 547 of 2019 praying to pass a preliminary decree for partition of the suit A, B, C and D schedule properties by dividing them into 4 shares and allot 3 such shares to the plaintiff and to grant permanent injunction restraining the defendant from alienating or encumbering the suit schedule properties in any manner to any third party or creating any third party interest in respect of the suit schedule properties.

(3.) Pending suit, the appellant / defendant has filed an Application in A.No. 3662 of 2021 in C.S. No. 547 of 2019 praying to include Schedule 'E' property, after Schedule 'D' property in page No.13 of the plaint as set out in the judges summons of the application.