CHERUKU SWAMY NATHAN Vs. VENISETTY RATHNAM

JUDGEMENT

(1.) This Appeal is preferred challenging the order dt.29.12.2020 in I.A.No.1 of 2016 in O. S. No.211 of 2014 of VII Additional District Judge, Warangal.

(2.) The appellant is the 1st defendant in the said suit.

(3.) The said suit was filed by the mother of the appellant by name V.Rathnam against the appellant and others seeking partition of A and B schedule properties and allotment of one such share to her with separate possession; to direct the appellant to render accounts with regard to rent arrears collected from respondents 2 to 6/defendants 2 to 6 from 01.12.2011 up to 30.11.2014, and for a direction to respondents 2 to 6 to deposit future rents from 01.12.2014 into Court.