NOKALA VENKATA SUBBAMMA Vs. NOOKALA SIVANANDA KUMAR

JUDGEMENT

(1.) This Revision is filed assailing the order dt.19-01-2018 in I.A.No.852 of 2017 in O.S.No.28 of 2017 of the XXV Additional Chief Judge, City Civil Court at Hyderabad.

(2.) Petitioners herein are defendants in the said suit.

(3.) The suit was filed by respondent for partition of the plaint schedule properties into three equal shares and for delivery of possession of one such share to the respondent.