- (1.) This revision petition is directed against the order dated 28-11-2005 in LA. No. 1804 of 2005 in O.S. No. 13 of 2001 on the file of the Court of I-Additional District Judge, Karimnagar.
(2.) The revision petitioners are the defendants 1 to 11 in the suit. The 2nd respondent herein is the plaintiff, who filed the suit seeking a decree for partition claiming l/8th share in the suit schedule properties contending that the said property belongs to their late father B. Rajaram, The respondent No.l, respondents 3 and 4 herein are the defendants 12, 13 and 14 respectively, in the suit.
(3.) The defendants 12 to 14 filed a common written statement claiming their l/8th share each in the suit schedule properties. The defendants 1 to 11 contested the suit claim disputing the entitlement of the plaintiff and the defendants 12 to 14 on the ground that the suit schedule properties are their exclusive properties.;