CHERUKURI SRINIVASA RAO Vs. KOMMI SANTHI PRIYA

JUDGEMENT

(1.) This Civil Revision Petition is directed against the order in I.A.No. 630 of 2018 in O.S.No.278 of 2011 dated 26.11.2018 of the Court of the learned VII Additional District Judge, Prakasam, at Ongole, invoking Article 227 of the Constitution of India.

(2.) The plaintiff is the petitioner. The defendants are the respondents. The dispute is mainly in between the petitioner and the 1st respondent.

(3.) The deceased 2nd respondent and Dr.Subba Rao are the parents of the petitioner and the 1st respondent. The petitioner laid a suit for partition against the respondents with reference to plaint 'A' to 'E' schedule properties to divide into two equal shares and to allot one such share to him as well as separate possession in respect thereof. Out of plaint 'A' to 'E' schedule properties, plaint 'B', 'C', 'D' and 'E' are investments or cash and whereas plaint 'A' schedule property consists of immovable property. During pendency of the suit, the 2nd respondent died.