N GEETHA Vs. NATARAJAN

JUDGEMENT

(1.) The present appeal is preferred against the order dismissing the I.A. No.53 of 2014 in O.S. No.20 of 2014 on the file of the District Court, Tiruvannamalai.

(2.) The learned counsel for the appellant submitted that the suit was laid by the appellant for partition and the aforesaid Interlocutory Application is filed to restrain the defendant from alienating the suit property. This was dismissed by the trial court on the ground that no injunction would lie against a co-sharer.

(3.) Heard the learned counsel for the Caveator/ respondent.