G.RAMA RAJALAKSHMI Vs. M.SAMPATH KUMAR

JUDGEMENT

(1.) The plaintiff is the Civil Revision Petitioner before this Court. Challenging the order passed in I.A.No.728 of 2011 in O.S.No.1842 of 2005 dated 21.11.2011 by the learned III Additional District Munsif, Coimbatore, rejecting the petition filed under Rule 75 of Civil Rules of Practice for summoning the Inspector of Police (Law and Order), B-7 Police Station to produce the documents.

(2.) The case of the plaintiff is that the suit schedule of property described in the schedule was originally purchased as a vacant house site by one Late N.Sakunthala by way of a registered Sale Deed dated 24.11.1968 in Document No.4051 of 1968, on the file of Registrar of Coimbatore.

(3.) After purchasing the suit schedule of property, the said Late N.Sakunthala has developed and constructed the building, in the suit schedule of property and thereafter the said Sukunthala was died intestate and leaving behind her only daughter Mrs.K.Girija also died on 13.03.2005. The plaintiff also states that there was no issues of her own and during her life time, she adopted the plaintiff, who is her cousin, as her daughter, since adoption of the plaintiff and the deceased Sakuntala and the deceased K.Girija were lived as mother and daughter. In fact, the said Girija has been imparting education and other basic necessities to the plaintiff were always been showering love and affection on her as her natural daughter. This was continued till the marriage of the plaintiff.