MOHD. MUJTHABA ALI Vs. MOHD. MURTUZA ALI

JUDGEMENT

(1.) The instant Civil Revision Petition under Article 227 of the Constitution of India has been filed by the petitioners assailing the order dtd. 4/10/2023 passed by the Court of the IX Additional Court Chief Judge, City Civil Court, Hyderabad (for short, 'the Court below) in I.A.No.775 of 2023 in O.S.No.19 of 2003.

(2.) Heard Mr. B.Chandrasen Reddy, learned Senior Counsel for the petitioners, Mr. Mohd. Murtuza Ali, party-in-person for respondent No.1, and Ms. Vedula Chitralekha, learned counsel for the respondent Nos.3, 7, 8, 12, 16, 18, 19 and 20 to 23.

(3.) Vide the said impugned order, the Court below has allowed the petition filed by the plaintiff under Sec. 2 of the Partition Act read with Sec. 75 of CPC vide I.A.No.775 of 2023. While allowing the said I.A., the Court below allowed appointment of an Advocate Commissioner to sell the schedule A and schedule B properties by way of public action.