GADIGEVVA Vs. GOURAVVA

JUDGEMENT

(1.) This is a plaintiffs' appeal against the judgment and decree passed by the trial Court dismissing the suit for reopening of the partition.

(2.) For the purpose of convenience, the parties would be referred to as they are referred to in the original suit.

(3.) The subject matter of the suit are agricultural lands which are more particularly described in Schedule "A" and house properties more particularly described in Schedule "B"(for short hereinafter referred to as "schedule property"). Schedule "C" attached to the plaint gives the genealogy of the family.