KYATHAM RAJKUMAR Vs. VADDEPALLI RAJAMANI

JUDGEMENT

(1.) Heard Sri G.Anandam, learned counsel for the petitioner and Sri Dasi Ramesh, learned counsel appearing for respondent No.1/Defendant No.3.

(2.) This revision is filed under Article 227 of the Constitution of India challenging the order dtd. 27/3/2023 in I.A.No.54 of 2023 in O.S.No.366 of 2017 passed by the learned Senior Civil Judge at Narsampet.

(3.) The petitioner herein filed a suit vide O.S.No.10 of 2020 initially against the respondents 1 to 4 herein and late Smt. Kyatham Iylamma (Defendant No.2) seeking partition and separate possession of suit schedule properties therein. The said suit was filed in February, 2000 before the Senior civil Judge, at Warangal and it was assigned number as O.S.No.10 of 2000. On constitution of Junior Civil Judge Court at Narsampet, the said suit was transferred to the said Court on pecuniary jurisdiction and the suit number was re-assigned as O.S.No.366 of 2017.