N BAYYAPU REDDY Vs. M SURYA PRAKASH

JUDGEMENT

(1.) The revision petitioners are the defendants 14 to 17 in O.S.No.99 of 2002 on the file of the Court of the III-Addl. District & Sessions Judge (FTC), R.R. District at L.B. Nagar.

(2.) The respondents 1 to 10 herein are the plaintiffs, whereas the respondents 11 to 24 herein are the other defendants to the suit.

(3.) The suit was filed for partition and separate possession of the plaintiffs' share in the suit schedule properties. Admittedly the suit summons were served and appearance was entered on behalf of the revision petitioners/defendants 14 to 17, However they failed to file their written statements. Hence the defendants 14 & 17 were set ex parte on 6.3.2003, the defendant No.15 was set ex parte on 25.6.2003 and the defendant No.16 was set ex parte on 24.10.2003.