JAYALAXMI Vs. BIKKUMALLA SHIROMANI

JUDGEMENT

(1.) This Civil Revision Petition is filed assailing the order dt.03.10.2018 passed in I.A.No.552 of 2018 in O.S.No.227 of 2012 on the file of the Senior Civil Judge, Nizamabad.

(2.) The petitioner herein is defendant in the above suit, and the respondent herein is 1st plaintiff in the above suit.

(3.) The respondent and her son, 2nd plaintiff, filed the suit against the petitioner, who is the widow of another son of the respondent, for partition of the plaint schedule property, and for 1/3rd share therein.