KALLAKURI PATTABHIRAMASWAMY (DEAD) Vs. KALLAKURI KAMARAJU

JUDGEMENT

(1.) Under challenge in this appeal is a judgment dtd. 26/3/2009, rendered by the High Court of Judicature, Andhra Pradesh at Hyderabad, in Appeal Suit No.1278 of 1990 filed under Sec. 96 of the Civil Procedure Code, 1908(Hereinafter "C.P.C.") and Cross Objections filed under Order XLI Rule 22 respectively, which was directed against a judgment and decree dtd. 19/3/1990 passed in O.S. No.50 of 1984 on the file of the Subordinate Judge, Ramachandrapuram.

(2.) The Suit was filed by the respondents herein and was decreed in their favour. The appeal filed by the appellants herein before the High Court was dismissed, thereby the findings of the Trial Court were confirmed. In other words, the present is a case of the concurrent conclusions.

(3.) In a nutshell, the dispute pertains to the succession of property between two branches of the same family. At odds here are step-brothers. The appellantdefendant (now represented through LRs.) was the son of one Kallakuri Swamy from his union with one Smt. Veerabhadraamma, his second wife, and the respondent-plaintiffs are his sons through his marriage to his first wife.