DHANALAKSHMI Vs. THAMBANA GOUNDER

JUDGEMENT

(1.) The Civil Revision Petition is filed against the fair and decretal order dated 03.12.2014 made in I.A.No.388 of 2014 in O.S.No.384 of 2012 on the file of the I Additional Subordinate Court, Erode.

(2.) The petitioner is plaintiff and respondents are the defendants in O.S.No.384 of 2012 on the file of the I Additional Subordinate Court, Erode. The petitioner filed said suit for partition and for permanent injunction restraining the third respondent from bringing the entire suit properties for sale till final decree is passed. The third respondent filed written statement on 06.06.2013 and is contesting the suit. Trial commenced. The petitioner filed I.A.No.388 of 2014 under Order VI Rule 17 read with Section 151 of C.P.C. for amendment of plaint.

(3.) According to the petitioner, she claimed share in the suit property as coparcener as per the amendment Act, 1 of 2005. According to her, she got married only on 04.06.1992 and as per the Act, 1 of 1990, as unmarried daughter, she has become coparcener along with the respondents 1 and 2 and she is entitled to share in the suit property.