M PA BASHEER AGAMETH Vs. KATHIJA BEEVI AND

JUDGEMENT

(1.) THIS revision is directed against the order dismissing the petition I.A. No. 493 of 2006 in O.S. No. 33 of 2004 and declining to reject the evidence of P.W.1.

(2.) RESPONDENT/plaintiff has filed the suit O.S. No. 33 of 2004 for partition and separate possession. According to plaintiff, suit property belonged to her mother Peer Fathumal Beevi and she died in 1979. RESPONDENT/plaintiff claims to be in joint possession and enjoyment of the suit property. Plaintiff has filed the suit for partition claiming 1/12th share in the suit properties.

(3.) THE learned Principal Sub-Ordinate Judge has dismissed the petition by the impugned order.