FOUSIA Vs. GULAB JOHN

JUDGEMENT

(1.) The present appeal assails the judgment and decree of the learned Additional District Judge, Krishnagiri in O.S.No.194 of 2020 dtd. 20/9/2023.

(2.) The plaintiff is the appellant. For the sake of convenience, the parties shall be referred to as per their ranks in the suit.

(3.) The plaintiff sued for partition of the suit schedule mentioned property into six equal shares and for allotment of one such share in her favour. She also sought for an appointment of an Advocate Commissioner, in order to enable the court, to pass a final decree. In addition, she prayed for a decree of permanent injunction restraining the defendants 2 and 3 from interfering with her peaceful possession and enjoyment of the suit property except otherwise, in accordance with law, and for costs.