K. SONA BAI DIED Vs. M. ANANDA BAI

JUDGEMENT

(1.) These three Revisions arise between the same parties out of the same suit, and so they are being disposed of by this Common Order.

(2.) The petitioner in all the Revisions is 2nd defendant in O.S.No.349 of 2009.

(3.) The said suit was filed by Late Smt. M. Ananda Bai for partition of a house property bearing H.No.4-1-55, consisting of Ground, First and Second Floors situate at Old Bhoiguda, Secunderabad.