LAWS(APH)-2019-12-15

KONDA HANUMA REDDY Vs. VUYYURU MALLESWARI

Decided On December 16, 2019
Konda Hanuma Reddy Appellant
V/S
Vuyyuru Malleswari Respondents

JUDGEMENT

(1.) This Civil Revision Petition is directed against order of the Court of XII Additional District Judge-cum-Family Judge, Guntur in I.A.No.169 of 2019 in O.S.No.130 of 2013, dtd. 20/4/2019.

(2.) The above petition was filed under Sec. 151 CPC to consolidate O.S.No.130 of 2013 and O.S.No.64 of 2017 on the file of the above Court and to conduct a common trial.

(3.) The first respondent, as the plaintiff, instituted O.S.No.130 of 2013 for partition and division of properties mentioned in the plaint schedule against the petitioner as well as respondents 2 to 6, who are defendants 1,2 and 4 to 6. The plaint schedule consists of seven items of immovable property at Nambur village of Guntur District of different extents of agricultural lands.