B. VENKATESHWAR RAO Vs. S. MADHUKAR REDDY

JUDGEMENT

(1.) The present Civil Revision Petition has been filed challenging the order dtd. 18/11/2024 passed by the learned VIII Additional District Judge, Ranga Reddy District at L.B. Nagar, in I.A. No.119 of 2022 in O.S. No.232 of 2021, whereby the said application filed under Order VII Rule 11 of the Code of Civil Procedure was dismissed, refusing to reject the plaint on the grounds of absence of cause of action, improper valuation of the suit in respect of the reliefs claimed, and bar of limitation.

(2.) Heard Sri Pratusha Boppana, learned counsel for the petitioners, Sri Vedul Sreenivas, learned Senior Counsel, argued on behalf of Sri C. Hari Preeth, learned counsel for the respondents/Plaintiffs No.1 to 3, and Sri Prabhakar Reddy, learned Senior Counsel, argued on behalf of Sri K. Krishna Shrawan, learned counsel for the respondents No.10 to 12.

(3.) Learned counsel for the petitioners submits that respondents No.1, 2, and 3/plaintiffs filed a suit bearing O.S. No.232 of 2021 on the file of the VIII Addl. District Judge, Ranga Reddy District at L.B. Nagar, against the petitioners/defendants No.2, 3 and 7 and other defendants seeking a relief of partition and separate possession of the suit schedule property i.e. agricultural land bearing Sy.No.30/E, admeasuring Ac.1-18 gts., Sy.No.36/AA, admeasuring Ac.1-07 gts., Sy.No.39/AA3 admeasuring Ac.0-12 gts., Sy.No.41/AA, admeasuring 0-12 gts., Sy.No.44/AA, admeasuring Ac.1-14 gts., Sy.No.70/E, admeasuring Ac.2-30 gts., total admeasuring AC.07-13 gts., situated at Sahebnagar Kalan village, Hayathnagar Revenue Mandal, Ranga Reddy District.