K.SATTAMMA Vs. K.LALITHA

JUDGEMENT

(1.) This Civil Revision Petition is filed against the order dtd. 10/11/2022, passed by the Court of XVII Additional Senior Civil Judge, City Civil Court, Hyderabad in I.A.No.174 of 2019 in O.S.No.221 of 2014.

(2.) The petitioners are the defendants and the respondents are the plaintiffs in the suit. For convenience, the parties are referred to as they are arrayed before the trial Court.

(3.) Succinctly stated, the facts of the case are that the plaintiffs filed suit for partition and separate possession of the suit schedule property. The trial Court after full-fledged trial, and on appreciating the evidence on record, passed the preliminary decree. Subsequently, the plaintiffs filed the aforesaid I.A. praying the Court to pass final decree in pursuance of the preliminary decree by allotting 1/6th share to them in the suit schedule property as per the Advocate Commissioner's report.