K. SAKRI Vs. K. CHANDRU

JUDGEMENT

(1.) This Revision is filed under Article 227 of the Constitution of India challenging the order dt.19.10.2016 in I.A.No.513 of 2015 in A.S.No.6 of 2014 of the Family Courtcum-VIII Additional Sessions Judge, Mahabubnagar.

(2.) Petitioner is the plaintiff in the above suit. He filed the said suit for declaration of title and recovery of possession of an extent of Acs.4-36 gts of land in survey No.30/E of Karkalpahad village, Amangal Mandal, Mahabubnagar District.

(3.) Petitioner contended that in a family partition, which took place 50 years prior to the filing of the suit, the above said land fell to the share of Jathya, brother of Bania and petitioner is the son of Jathya through his wife Pipli.