GOKARI JAGADESHWAR Vs. G.V. ARJUN

JUDGEMENT

(1.) By consent of parties the appeal itself was taken up for final disposal, as the dispute lies in a very narrow compass.

(2.) Heard Mr. E.Madan Mohan Rao, learned counsel for the appellant, Mr. S. Niranjan Reddy, learned Senior Counsel appearing for the 1st respondent and Mr. K. Goverdhan Reddy, learned counsel for the 3rd respondent.

(3.) The appellant herein filed a suit in O.S.No.1474 of 2013 for partition and separate possession of his 1/4th share in the suit schedule properties. In the suit, the 1st respondent herein, who was the 1st defendant, took out an application under Order 7, Rule 11 CPC on the ground that there was no cause of action and that the suit was barred by limitation.