BASA JAGADISHWAR RAO Vs. BASA RAJESHWAR RAO

JUDGEMENT

(1.) This Appeal is filed challenging the order dt.19.02.2020 in I.A.No.192 of 2019 in O.S.No.9 of 2019 passed by the II Additional District Judge, Karimnagar at Jagtial.

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

(3.) He filed the said suit against the respondents for partition of the suit schedule property and for delivery of 1/4th share therein to him. The suit schedule property consists of urban vacant land of an extent of 2964.50 sq.yds., in Sy.No.1210 within the municipal limits of Korutla municipality, Jagtial District.