KOLLURI LAXMAN Vs. K LAKSHMI DIED

JUDGEMENT

(1.) This Revision is filed challenging the order dated 20.11.2018 in I.A.No.21 of 2018 in O.S.No.1156 of 2002 of VIII Additional Senior Civil Judge, City Civil Court, Hyderabad.

(2.) Petitioner herein is 2nd defendant in this suit. The said suit had been filed by the respondents 1 to 3 for partition of the suit schedule property into six shares and allotment of 1/6th share to each of the respondents 1 to 3.

(3.) A preliminary decree was passed after contest on 15.03.2007 in favour of respondents 1 to 3.