KOMALA RAVINDER Vs. KOMALA AMRUTHA

JUDGEMENT

(1.) This Appeal is preferred assailing the order dt.08.11.2019 in I.A.No.709 of 2016 in O.S.No.1238 of 2016 on the file of VI Additional District and Sessions Judge (FTC), Ranga Reddy District at Kukatpally.

(2.) The appellants herein are the plaintiffs in the suit.

(3.) The appellantsherein have filed the suit against the respondents for partition of Suit scheduled properties A,B and C situated at Raidurg Navkhalsa Village of Serilingampally Mandal in Ranga Reddy District.