KORE RAJ KUMAR Vs. KALE SARAIAH

JUDGEMENT

(1.) Heard Sri K.Buchi Babu, learned counsel for the petitioner and Sri Ashok Reddy Kanathala, learned counsel for respondent no.1.

(2.) Petitioner is the first defendant. First respondent is plaintiff and the respondents 2 to 5 are defendants 2 to 5 in O.S.No.1 of 2010 on the file of Court of Senior Civil Judge, Jangaon. Parties are referred to as arrayed in the suit.

(3.) Plaintiff filed the suit to grant preliminary decree of partition of the suit schedule properties by allotting 1/4th share to him; to appoint Commissioner to partition the suit schedule properties by meets and bounds and allot 1/4th share to him and 1/4th share each to defendants 1 to 3; he be placed in separate possession of his share; and to award mense profits.