DAREDDY VINEETH REDDY Vs. DAREDDY VENU GOPAL REDDDY

JUDGEMENT

(1.) This Appeal is filed challenging the order dt.16.07.2019 passed in Interlocutory Application No.66 of 2018 in O.S.No.33 of 2018 on the file of V Additional District Judge, at Bhongir.

(2.) The appellant herein is plaintiff in the above suit.

(3.) The appellant filed the said suit against respondents for partition of the plaint schedule properties and for allotment of 1/3rd share to himself, and to declare that all transactions pertaining to the suit schedule properties are null and void, and not binding on him.