A.P.RUDRAMUNI Vs. KUMARI NIRIKSHA

JUDGEMENT

(1.) The captioned second appeal is filed by defendants 2 and 4 questioning the concurrent judgments and decrees of the Courts below wherein the suit for partition filed by plaintiffs is partly decreed granting half share in 1/4th share of first defendant.

(2.) For the sake of convenience, the parties are referred to as per their rank before the Trial Court.

(3.) The family tree is as under: