MADAS SATHISH Vs. BADE PANKAJA

JUDGEMENT

(1.) This appeal is preferred challenging the order dt.03-05-2019 in I.A.No.793 of 2018 in O.S.No.223 of 2018 of the V Additional District Judge at Bhongir.

(2.) The appellant herein is plaintiff in the suit.

(3.) He filed the said suit for declaration that he is the absolute owner of the suit schedule property to the extent of 64% share therein, for recovery of money of Rs.44,50,000/- with interest @ 24% p.a. from the date of registration of the suit, for a preliminary decree for partition of the suit schedule property into two shares of 64% and 36% and allot share of 64% to him, and for passing of final decree as above and for delivery of separate possession to himself and to 1st respondent.