G. SATYANARAYNA Vs. G. AMMANNA

JUDGEMENT

(1.) This Civil Revision Petition is filed, under Article 227 of the Constitution of India, challenging the order dated 21.08.2018 in I.A.No.614 of 2018 in CMA.No.51 of 2018 on the file of III Additional District Judge, Ranga Reddy District, L.B. Nagar (lower appellate Court).

(2.) The petitioner herein is the plaintiff in the suit O.S.No.295 of 2018 on the file of the Principal Junior Civil Judge, Ranga Reddy District at L.B. Nagar (trial Court).

(3.) He filed the said suit for partition and separate possession of 1/7th share in the plaint schedule property.