BANAVATHA BALA Vs. BANAVATHA NANIKYA

JUDGEMENT

(1.) Heard Sri Kochiri Raja Shekar, learned counsel for the petitioner and perused the material on record.

(2.) This civil revision petition under Article 227 of the Constitution of India has been filed by the defendant in O.S.No.22 of 2014 in the Court of the Civil Judge (Senior Division), Nandigama (in short 'learned Court').

(3.) The respondent is the plaintiff. The plaintiff had filed the aforesaid suit for partition of the plaint schedule property. The suit was decreed by passing a preliminary decree. The same was confirmed in A.S.No.08 of 2015 on the file of the XVI Additional District Judge's Court, Nandigama by dismissing the appeal of the present petitioner/defendant. The petitioner's Second Appeal No.1801 of 2018 is pending in this Court. In the second appeal, as per the submissions advanced by the petitioner's counsel and vide the document, at page-14, interim order dtd. 29/7/2022 was granted, providing that "The final decree proceedings pending before the trial court may go on except passing of the final decree pending further orders." The said interim order is said to be continuing and the second appeal, pending.