Sri V. Ramasubramanian, J. - (1.) This appeal is filed purportedly under Section 96 read with Order 41, Rule 1 of the Code of Civil Procedure, questioning the dismissal of an application filed under Order 20, Rule 18 read with Order 15, Rules 1 and 2 and Section 151 CPC seeking a preliminary decree for partition in respect of a few items of the plaint schedule properties.
(2.) We have heard Dr. Venkat Reddy Donthireddy, learned counsel for the appellant, Mr. C. Ramesh Sagar, learned counsel for the 1st respondent and Sri Alladi Ravinder, learned counsel appearing for the respondents 2 to 5.
(3.) The appellant herein filed a suit in O.S. No. 43 of 2009 on the file of I Additional District Court, Karimnagar, seeking partition and separate possession of her share in suit Schedules A to H properties. In the suit as it was originally instituted, the appellant impleaded (1) her own father G.V. Sambasiva Rao as the 1st defendant; (2) her sister as the 10th defendant; (3) her paternal uncles as defendants 2 to 4; (4) her paternal grandmother as the 5th defendant and her paternal aunts as defendants 6 to 8.;