B.NARAYANA REDDY Vs. NALLAMASU KRISHNA

JUDGEMENT

(1.) Heard Sri Dr.P.Bhaskar Mohan, learned counsel for the appellants and Ms.C.Jyotsna Devi, learned counsel appearing for the respondents, and perused the record.

(2.) The present CMA is filed assailing the order dtd. 2/8/2023 passed by the learned IX Additional District Judge, Ranga Reddy District at L.B. Nagar in I.A.No.151 of 2022 (Old I.A.No.359 of 2020) in O.S.No.3 of 2015, which is filed under Order IX Rule 13 CPC and a consequential direction to set aside the ex-parte decree dtd. 30/11/2017.

(3.) The appellants herein and the petitioners in I.A. are defendants in the suit filed by the respondents/plaintiffs for partition and separate possession of the suit schedule properties.