PREMA BAI Vs. BHOLU BHAGAT

JUDGEMENT

(1.) This Civil Revision Petition is filed challenging the order dt.20.07.2018 passed in I.A.No.96 of 2016 in O.S.No.488 of 2008 on the file of the Additional Judge-cum-VI Senior Civil Judge, Hyderabad.

(2.) The petitioners herein are defendant nos.6 to 10 in the above suit.

(3.) The said suit was filed for partition and separate possession of 1/8th share in plaint 'A' Schedule property, and 1/5th share in item Nos.1 and 2 of plaint 'B' and 'C' Schedule properties.