NALLALA BHASKAR REDDY Vs. NALLALA MANGAMMA

JUDGEMENT

(1.) This Civil Revision Petition is filed challenging the orders passed by the Principal Senior Civil Judge, Nandyal dated 26.06.2019 in IA No.700 of 2017 in OS No.211 of 2016.

(2.) The revision petitioner is the plaintiff and the respondents herein are the defendants in the petition. For the sake of convenience, the parties to this revision petition are hereinafter referred to as petitioner and respondents as arrayed before the trial Court.

(3.) According to the petitioner, he filed the above suit for partition of the plaint schedule properties into five equal shares by meets and bounds and to allot one such share to the plaintiff and the defendants and for such other reliefs. According to the plaint schedule, there are 13 items for partition. Case of the petitioner is that, 1st respondent is the mother, respondents 2 and 3 are the brothers and the 4th respondent is his sister; originally, the plaint schedule property is the ancestral property, belonging to one Nallala Thirupathi Reddy, who is the grand father of the petitioner and respondents 2 to 4 and they were enjoying the plaint schedule properties jointly and dividing the usufructs equally; in the revenue records the plaint schedule properties are in the name of Nallala Nagi Reddy S/o Thirupathi Reddy, who is the father of petitioner and respondents 2 to 4 and husband of 1st respondent; as the petitioner is a blind person, respondents are neglecting the petitioner and not giving his share of usufructs over the plaint schedule properties. As the petitioner and respondents are having equal shares i.e., 1/5th each over the plaint schedule properties and as the respondents have not divided the share of the petitioner, he filed the suit.