P. CHENNA REDDY Vs. KUSUMA

JUDGEMENT

(1.) This Revision is filed under Article 227 of the Constitution of India challenging the order dt.15.09.2015 in I.a.No.175 of 2015 in O.S.No.42 of 2014 of the Senior Civil Judge, Shadnagar.

(2.) Petitioners herein are defendants No.7 to 13 in the above suit.

(3.) Respondents 1 to 4 filed the said suit for partition and separate possession of the plaint A & B schedule properties on the basis of an Occupancy Right Certificate(ORC) issued by the Competent Authority to respondents 5 to 8.