MANCHIKATLA PRABHAKAR Vs. MANCHIKATLA VENKATA SWAMY

JUDGEMENT

(1.) This revision petition has been filed against the docket order dtd. 10/3/2023 passed in SR. No.14 of 2023 in un-registered suit of 2023 on the file of the Additional District Judge, Godavarikhani.

(2.) The revision petitioner herein is the plaintiff and the respondents/defendants 1 to 4 herein are the natural brothers, respondent/defendant No.5 is the only daughter and the respondent/ defendant No.6 is their mother.

(3.) It is the case of the revision petitioner that he filed unregistered suit of 2023 for partition and separate possession over the suit schedule properties. The learned trial Court at the initial stage had taken certain objections for which the petitioner answered and the learned trial Court having not satisfied with the same, had rejected the plaint holding that the revision petitioner/plaintiff did not file the market valuation certificates of all the suit schedule properties except Item No.14/A, 14/B and 14/C to assess the correct valuation of the suit schedule properties and failed to produce the documents showing the joint family funds for acquiring and for subsequently constructing the suit schedule properties by the defendants No.1 and 2 and also that the plaintiff did not file the documents to show the ownership of the schedule properties of Item No.1 to 15 except Item No.14/A, 14/B and 14/C and failed to comply with the objections. Assailing the same, the revision petitioner/plaintiff filed the present revision petition.