KANDAGATLA RAMCHANDER Vs. KARRE RAMULU

JUDGEMENT

(1.) Heard Sri D.V. Chalapathi Rao, counsel for petitioners, and Sri R.K. Chitta, counsel for 1st respondent.

(2.) Respondent nos.2 to 5 are shown to be not necessary parties.

(3.) The 1st respondent herein filed Original Suit No.214 of 2013 before the V Additional District Judge, F.T.C. Warangal, at Jangaon for partition and separate possession of the plaint schedule properties against respondent nos.2 to 5 and also petitioners.