M.BALASUBRAMANIAN Vs. SUNDARAMBAL

JUDGEMENT

(1.) This civil revision petition is filed challenging the order passed in I.A.No.12 of 2019 in O.S.No.1609 of 2015, on the file of the Principal Sub Court, Coimbatore. The above IA has been filed by the 1st respondent herein seeking to implead herself as a party to the proceedings in O.S.No.1609 of 2015.

(2.) Without traversing into the merits of the case, it is seen that O.S.No.1609 of 2015 has been filed by respondents 2 to 11 herein, for a partition of their 10/44th share in the property and for a permanent injunction. In the said suit, the plaintiffs have pleaded an oral family arrangement dtd. 22/11/1981. The 1st respondent inturn had filed a suit in O.S.No.788 of 2020, on the file of the District Court, Coimbatore, for a partition of the very same property and allot a 1/9th share to her.

(3.) The 1strespondent claims a right to the property on the basis that she is the sister of one Padmanaban. The said Padmanaban died intestate and issue less and the property devolved on his siblings. The 1st respondent submits that some of the legal heirs are no more.