CHOUDARI RAJESHAM Vs. CHOUDARI LINGAIAH DIED

JUDGEMENT

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

(2.) Petitioner in all these Revisions is the plaintiff in the above suit.

(3.) He filed the said suit against the respondents 1 and 2 in the Revisions for partition of the plaint schedule properties and for separate possession of 1/3rd share in the suit schedule property.