ANNE SRINIVASA RAO Vs. KUSUMA

JUDGEMENT

(1.) These two Revisions arise between the same parties out of the same suit and so they are being disposed of together by this common order.

(2.) Petitioners in both these Revisions are defendants 5 & 6 in O.S.No.42 of 2014 on the file of the Senior Civil Judge, Shadhnagar.

(3.) The respondents 1 to 4 filed the said suit for partition of the plaint schedule properties and separate possession of 1/20th share in A-schedule land and B-schedule houses. The said suit was filed on 30.12.2003. The basis of the claim in the plaint appears to be grant of an Occupancy Right Certificate(ORC) jointly in favour of defendants 1 to 4 on 20.04.1987.