M.S.Ramachandra Rao - (1.)This Revision is filed under Article 227 of the Constitution of India challenging the order dt.21.01.2019 passed in I.A.No.1697 of 2018 in O.S.No.774 of 2014 by the IX Additional Chief Judge, City Civil Court, Hyderabad.
(2.)The petitioner herein is the 2nd defendant in the said suit.
(3.)Respondents 1 and 2 filed the said suit for partition of the plaint schedule property for metes and bounds and to allot 1/4th share each to them as well as to the petitioner and the 3rd respondent.