RAVULA GOPAL REDDY Vs. RAVULA NARASI REDDY

JUDGEMENT

(1.) This Civil Revision Petition is filed under section 115 of CPC challenging the order dt. 26/10/2010 in I.A.No. 569 of 2010 in AS.No. 59 of 2008 on the file of the Court of Judge, Family Court-cum-Additional District and Sessions Judge, Nalgonda.

(2.) The petitioner was the plaintiff in OS.No. 91 of 2006 on the file the Court of Senior Civil Judge, Nalgonda. He filed the said suit against the respondents for partition and separate possession of his 1/3rd share in the plaint schedule properties and also sought a declaration that certain gift deeds bearing Nos. 3232 and 3233 dt. 20/05/2002 are not binding on him. By judgment and decree dt. 02/6/2008, the said suit was dismissed.

(3.) Challenging the judgment in the suit, the petitioner had filed AS.No. 59 of 2008 before the Family Court-cum-Additional District and Sessions Judge, Nalgonda.