CHUKKA RAMALAKSHMI Vs. BOBBILI ANTERAVEDI

JUDGEMENT

(1.) The petitioners herein had filed OS No. 33 of 2010 before the learned Senior Civil Judge, Tadepalligudem for partition of the plaint scheduled property.

(2.) The defendants in the suit had appeared and filed their written statement and Trial had been conducted. After the completion of the Trial, the Trial Court had taken a view that the Suit is beyond the pecuniary jurisdiction of the Court and returned the plaint to the petitioners.

(3.) Aggrieved by the said return of plaint, the petitioners have approached this Court by way of the present revision petition. At that stage, the Registry had taken an objection that a revision would not be maintainable as an appeal had been provided under Order XLIII Rule 1 of C.P.C.