JANGAM GOPI Vs. KANCHIGARI JANABAI

JUDGEMENT

(1.) This Civil Revision Petition is filed under Article 227 of the Constitution of India challenging the order dated 02.05.2019 in I.A.No.530 of 2017 in O.S.No.42 of 2016 of the file of the Judge, Family Court-cum-VII Additional District Judge, Medak at Sangareddy.

(2.) Petitioner is defendant No.4 in the suit.

(3.) Respondents 1 to 3 filed the said suit for partition of the plaint schedule property and for half share therein.