KAKATIYA INFRA Vs. SHYAMAPANTH VENKATRAM

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is preferred against the order dt.22.02.2021 passed by the VII Additional District Judge at Warangal in I.A.No.422 of 2018 in O.S.No.184 of 2018.

(2.) The appellant herein is defendant No.10 in the suit.

(3.) The 1st respondent herein / plaintiff filed the said suit for partition and separate possession of the suit schedule properties and for allotment of 1/3rd share to him and to declare that certain sale deeds and gift settlement deeds mentioned in the prayer in the plaint be treated as null and void and not binding on him.