L.SUJATHA Vs. S.MADHAVI

JUDGEMENT

(1.) This appeal is filed by the appellant challenging order dt.09.11.2018 in I.A. No.824 of 2018 in O.S. No.377 of 2018 by the Learned IX Additional Chief Judge, City Civil Court, Hyderabad.

(2.) The appellant is the plaintiff in the said suit and petitioner in the above I.A. The 1st respondent is the sister of the appellant and the 2nd respondent is the brother of the appellant and the 3rd respondent is the wife of the 2nd respondent.

(3.) The said suit was filed by the appellant for partition and separate possession of 1/3rd share of A and B schedule properties. It is the case of the appellant that these properties belong to the father of the appellant and the 2nd respondent, by name, late B. Rami Reddy; that during his lifetime, the plaint schedule properties were purchased by late Rami Reddy; that he died on 27.10.2014 and on his death the appellant and respondent Nos.1 and 2 inherited the said properties.