P VITTAL REDDY Vs. K SHARATH BABU

JUDGEMENT

(1.) THESE two revisions arise out of a common order passed by the Court of Additional Junior Civil Judge-cum-XVII Metropolitan Magistrate, Cyberabad, at Rajendranagar, in LA Nos.1264 and 1265 of 2009 in OS No.535 of 2008. Hence, they are disposed of through a common order.

(2.) THE 1st respondent filed the suit for the relief of partition and separate possession of the suit schedule properties. Petitioner figured as defendant No.6. It appears that the suit is mainly contested by the petitioner herein.

(3.) HEARD the learned Counsel for the petitioner and learned Counsel for the 1st respondent.