BETTACHARI SINCE DEAD BY HIS LRS Vs. JAYAMMA

JUDGEMENT

(1.) This is defendants' second appeal challenging the concurrent findings of both the Courts below granting share to the respondents/plaintiffs by holding that the suit properties are joint family ancestral properties.

(2.) The brief facts leading to this second appeal are as under:

(3.) The present suit is filed by contending that since January 2001 the present appellants/defendants are acting adversely to the interest of respondents/plaintiffs and there was further allegation in the plaint that appellants/defendants are intending to sell some of the suit schedule properties and hence, the present suit is filed since appellants/defendants refused to effect partition by metes and bounds.