KORE RAJKUMAR Vs. KALE SARAIAH

JUDGEMENT

(1.) This Civil Revision Petition is filed under Article 227 of the Constitution of India assailing the order dt.10.10.2018 in I.A.No.212 of 2018 in O.S.No.1 of 2010 of the Senior Civil Judge, Jangaon.

(2.) Petitioner is the 1st defendant in the above suit.

(3.) The said suit was filed by the 1st respondent against the petitioner and others for partition and separate possession of th share of the suit schedule properties apart from mesne profits.