MANI KUMARI Vs. S AMRTUHA

JUDGEMENT

(1.) This Revision Petition is filed challenging the order dt.04-09-2018 in I.A.No.346 of 2016 in O.S.No.806 of 2008 on the file of the VIII Additional District Judge, Ranga Reddy District.

(2.) Petitioner herein is 2nd defendant in the suit.

(3.) The suit was filed against the petitioner by 1st respondent for dissolution of the 2nd respondent-firm by directing the petitioner to furnish accounts of the said firm from April, 2008 till the date of dissolution, partition of the properties mentioned in schedules A and B and delivery of 40% of share to 1st respondent by dividing those properties by metes and bounds etc. One of the reliefs sought was also to direct the petitioner and 2nd respondent to pay Rs.30.00 lakhs with interest.