AUSALI SIDDIRAMULU Vs. AUSALI DUBBAIAH

JUDGEMENT

(1.) This Revision is filed challenging the order dt.29.12.2005 in IA.No.493 of 2003 in OS.No.2 of 1984 on the file of the Court of the Sr. Civil Judge, Medak, Medak District.

(2.) The petitioners are the legal representatives of one Siddiramulu, who was the plaintiff in the above suit. He filed the said suit for partition of the plaint schedule properties and for recovery of possession of his half share therein. Siddiramulu died pending suit and his wife and children were brought on record. A preliminary decree of partition was passed in the suit on 28.09.1984.

(3.) Challenging the said decree, Respondent Nos.1 to 6 herein filed AS.No.25 of 1984 before the District Judge, Medak. The said appeal was dismissed on 13.11.1987.