SRINIVAS KONDU Vs. KONDU VIJAY PRAKESH

JUDGEMENT

(1.) This Civil Revision Petition under Article 227 of the Constitution of India is filed against the docket order dt.28/10/2022, whereby the plaint presented before the Court of Senior Civil Judge, Medchal-Malkajgiri District, at Kukatpally, vide O.S.(SR) No.1743 of 2022, is returned with endorsement for being presented before the proper Court where the suit schedule 'D' property is situated, as being contrary to the provisions of Sec. 17 of the Code of Civil Procedure, 1908 (for short, "CPC').

(2.) Heard learned counsel for the petitioner and perused the record.

(3.) Petitioner contends that initially, a suit for partition, separate possession, declaration of gift deeds as null and void and for grant of injunction in respect of four properties, being suit schedule properties A to D, was presented before the Court of I Additional Junior Civil Judge, City Civil Court, Secunderabad, and on return it was resubmitted before the Court of Senior Civil Judge, Medhcal-Malkajgiri District, at Kukatpally on 27/10/2022 with O.S.(SR).No. 1743 of 2022. The office of the Court of Senior Civil Judge, Kukatpally, Medchal-Malkajgiri District on the same date had returned the said suit, by taking the following objection: