PATHAPALLY KRISHNA REDDY Vs. POCHARAM MAHENDER REDDY

JUDGEMENT

(1.) Heard Mr. A. Narasimha Rao, learned counsel for the petitioner, Mr. B. Rajashekar Raju, learned counsel representing Mr. Sudarshan Malugari, learned counsel for respondent Nos.1 and 2, and Mr. K.P. Jagan Reddy, learned counsel for respondent Nos.8 and 9. Despite receipt of notice, none appears on behalf of respondent Nos.3, 5 to 7 and 10 to 17. However, notice sent to respondent No.4 returned un-served as door locked.

(2.) Challenging the order dtd. 11/4/2002 in I.A. No.73 of 2022 in O.S. No.33 of 2021 passed by the learned Senior Civil Judge at Shadnagar, the petitioner herein - defendant No.1 had filed the present revision.

(3.) Respondent Nos.1 and 2 herein have filed a suit vide O.S. No.33 of 2022 against the petitioner herein and respondent Nos.3 to 17 for partition and separate possession of suit schedule properties. During the pendency of the said suit, the petitioner herein - defendant No.1 had filed an application under Order VII, Rule 11 (a) (b) (d) of the Code of Civil Procedure, 1908 (for short 'C.P.C.'), to reject the plaint on the following grounds: